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Special Marriage Act, 1954 12. Place and form of solemnization (1) The marriage may be solemnized at the office of the marriage Officer, or at such other place within a reasonable distance there from as the parties may desire, and upon such conditions and the payment of such additional fees as may be prescribed. (2) The marriage may be solemnized in any form which the parties may choose to adopt : Provided that it shall not be complete and binding on the parties, unless each party says to the other in the presence of the Marriage Officer and the three witnesses and in any language understood by the parties,-"I, (A), take thee (B), to be may lawful wife (or husband)".    |
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