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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Foreign Marriage Act, 1969

(1)Where—
(a)a Marriage Officer is satisfied that a marriage has been duly solemnized in a foreign country in accordance with the law of that country between parties of whom one atleast was a citizen of India; and
(b)a party to the marriage informs the Marriage Officer in writing that he or she desires the marriage to be registered under the section,
the Marriage Officer may, upon payment of the prescribed fee, register the marriage.