Section 7A(3) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967
(3)Nothing contained in this section shall be deemed to-(a)render valid any marriage referred to in clause (b) of sub-section (2), if before the commencement of the Hindu .Marriage l[Tamil Nadu] Amendment) Act, 1967,-(i)such marriage has been dissolved under any custom or law; or(ii)the women who was a party to such marriage has, whether during or after the life of the other party thereto, lawfully married another; or(b)render invalid a marriage between any two Hindus solemnized at any time before such commencement, if such marriage was valid at that time; or(c)render valid a marriage between any two Hindus solemnized at any time before such commencement, if such marriage was invalid at that time on any ground other than that it was not solemnized in accordance with the customary rites and ceremonies of either party thereto:Provided that nothing contained in this sub-section shall render any person liable to any punishment whatsoever by reason of anything done or omitted to be done by him before such commencement.
