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The Foreign Marriage Act, 1969 26.Correction of errors.- (1) Any Marriage Officer who discovers any error in the form or substance of any entry in the Marriage Certificate Book may; within one month nest after the discovery of such error,, in the presence of the persons married or, in the case of their death or absence in the presence of two other witnesses correct the error by entry in the margin without any alteration of the original entry and the said thereto the date of such correction. (2) Every correcting made under this section shall be attended by the witnesses in whose presence it was made.    |
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