Section 24(1)(a) in The Foreign Marriage Act, 1969

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1)(a) in The Foreign Marriage Act, 1969

(a)a marriage is solemnized in any foreign country specified in this behalf by the Central Government, by notification in the Official Gazette, in accordance with the law of that country between parties of whom one at least is a citizen of India; and

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Union of India - Subsection

Section 24(1)(a) in The Foreign Marriage Act, 1969