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The Foreign Marriage Act, 1969 4.Conditions relating to solemnization of foreign countries. - A marriage between the parties one of whom at least is a citizen of India may be solemnized under this Act by or before a Marriage Officer in a Foreign country, if, at the time of the marriage, the following conditions are fulfilled, namely :--- (a) neither party has a spouse living, (b) neither party is an idiot or a lunatic, (c) the bridegroom has completed the age of twenty-one years and be bride the age of eighteen years at the time of the marriage, and (d) the parties are not within the degree of prohibited of relationship : Provided that where the personal law or a custom governing at least one of the parties permits of a marriage between them, such marriage may be solemnized, notwithstanding that they are within the degrees of prohibited relationship.    |
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