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

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Union of India - Subsection

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

(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

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Union of India - Subsection

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