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The Foreign Marriage Act, 1969

(Act no. 33 of 1969)

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short title
2 Definitions
3 Marriages Officers
Chapter II Solemnization of Foreign Marriages
4 Conditions relating to solemnization of foreign countries
5 Notice of intended marriage
6 Marriage Notice Books
7 Publication of notice
8 Objection to marriage
9 Solemnization of marriage where no objection made
10 Procedure on receipt of objection
11 Marriage not to be in contravention of local laws
12 Declaration by parties and witnesses
13 Place and form of solemnization
14 Certificate of marriage
15 Validity of foreign marriages of India
16 New notice when marriage not solemnized within six months
Chapter III Registration of Foreign Marriages solemnized under other laws.
17 Registration of foreign marriages
Chapter IV Matrimonial Relief in respect of Foreign Marriage.
18 Matrimonial relief to be under special marriage Act, 1954
Chapter V Penalties.
19 Punishment for bigamy
20 Punishment of contravention of certain other conditions for marriage
21 Punishment for false declaration
22 Punishment for wrongful action of Marriage Officer
Chapter VI Miscellaneous
23 Recognition of marriages solemnized under law of other countries
24 Certification of documents of marriages solemnized in accordance with local law in a foreign country
25 Certified copy of entries to be evidence
26 Correction of errors
27 Act not validity of marriages outside it
28 Power to make rules
29 Amendment of Act 43 of 1954
30 Repeal
Schedules
Schedule 1 Form of Notice of intended marriage
Schedule 2 Declaration to be made by the bridegroom
Schedule 3 Form of certificate of marriage

Preamble

No.33 OF 1969

[31st August, 1969]

An Act to make provision relating to marriages of citizens of India outside India.

BE it enacted by Parliament In the Twentieth Year of the Republic of India as follows



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