Indian Christian Marriage Act,1872

6. Grant and revocation of licenses to solemnize marriages

The State Government, so far as regards the territories under its administration, ¹⁵[***] may, by notification in the Official Gazette ¹⁶[***], grant licenses to Ministers of Religion to solemnize marriages within such territories ¹⁷[***] and may, by a like notification, revoke such licenses.]

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