The Foreign Marriage Act, 1969

(Act no. 33 of 1969)

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title
2	Definitions
3	Marriages Officers
Chapter II	Solemnization of Foreign Marriages
4	Conditions relating to solemnization of foreign countries
5	Notice of intended marriage
6	Marriage Notice Books
7	Publication of notice
8	Objection to marriage
9	Solemnization of marriage where no objection made
10	Procedure on receipt of objection
11	Marriage not to be in contravention of local laws
12	Declaration by parties and witnesses
13	Place and form of solemnization
14	Certificate of marriage
15	Validity of foreign marriages of India
16	New notice when marriage not solemnized within six months
Chapter III	Registration of Foreign Marriages solemnized under other laws.
17	Registration of foreign marriages
Chapter IV	Matrimonial Relief in respect of Foreign Marriage.
18	Matrimonial relief to be under special marriage Act, 1954
Chapter V	Penalties.
19	Punishment for bigamy
20	Punishment of contravention of certain other conditions for marriage
21	Punishment for false declaration
22	Punishment for wrongful action of Marriage Officer
Chapter VI	Miscellaneous
23	Recognition of marriages solemnized under law of other countries
24	Certification of documents of marriages solemnized in accordance with local law in a foreign country
25	Certified copy of entries to be evidence
26	Correction of errors
27	Act not validity of marriages outside it
28	Power to make rules
29	Amendment of Act 43 of 1954
30	Repeal
Schedules
Schedule 1	Form of Notice of intended marriage
Schedule 2	Declaration to be made by the bridegroom
Schedule 3	Form of certificate of marriage

Preamble

No.33 OF 1969

[31st August, 1969]

An Act to make provision relating to marriages of citizens of India outside India.

BE it enacted by Parliament In the Twentieth Year of the Republic of India as follows