The Foreign Marriage Act, 1969

THE SECOND SCHEDULE

(See section 12)

DECLARATION TO BE MADE BY THE BRIDEGROOM

I, A.B., hereby declare as follows :----

1.I am present time unmarried (or a widower or a divorcee, as the case may be)

2.I have completed.......................years of age.

3.I am not related to C.D.(The bride) within the degrees of prohibited relationship.

4.I am citizen of.........................(to be filled up)

5.I am aware that, if any statement in the declaration is false, I am liable to imprisonment and also to fine. Sd.A.B.(The bridegroom)

DECLARATION TO BE MADE BY THE BRIDE

I, C.D., hereby declare as follows :---

1.I am present time unmarried (or a widower or a divorcee, as the case may be)

2.I have completed.......................years of age.

3.I am not related to C.D.(The bride) within the degrees of prohibited relationship.

4.I am citizen of.........................(to be filled up)

5.I am aware that, if any statement in the declaration is false, I am liable to imprisonment and also to fine.Sd.C.D.(the bride)

Signed in our presence by the above named A.B.And C.D.So far as we are aware, there is no lawful impediment to the marriage.

Sd.G.H.|

Sd.LJ.| ----- Three witnesses.

Sd.K.L.|

(Countersigned) E.F.

Marriage Officer

Dated the.....................day of.................19.............

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