Indian Christian Marriage Act,1872
65. Part VI not to apply to Roman
Catholics. Saving of certain marriages
This Part of this Act,
except so much of sections 62 and 63 as are referred to in section 64, shall
not apply to marriages between Roman Catholics. But nothing herein contained
shall invalidate any marriage celebrated between Roman Catholics under the
provisions of Part V of Act No. 25 of 186434, previous to the
twenty-third day of February, 1865.