Indian Christian Marriage Act,1872

58. Indian Christians to be made to understand declarations

When any ¹³[Indian] Christian is married under the provisions of this Part, the person solemnizing the marriage shall ascertain whether such ¹³[Indian] Christian understands the English language, and, if he does not, the person solemnizing the marriage shall, at the time of the solemnization, translate, or cause to be translated, to such ¹³[Indian] Christian, into a language which he understands, the declarations made at such marriage in accordance with the provisions of this Act.

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