(3)references to a former name or surname do not include-(i)in the case of a person usually known by an Indian title different from his surname, the name by which he was known previous to the adoption of, or succession to, the title;(ii)in the case of any person, a former name or surname, where that name or surname was changed or disused before the person bearing the name attained the age of eighteen years, or has been changed or disused for a period of not less than twenty years; and(iii)in the case of a married woman, the name or surname by which she was known previous to the marriage.
