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Report No. 270 e. The Special Marriage Act, 1954 3.8 The Special Marriage Act, 1954 is available to all Indian citizens irrespective of religion and was originally enacted to enable cross-community marriages. Marriages are registered under section 15 of the Act by the Marriage Officer specially appointed for the purpose. Marriage records by all Marriage Officers, is periodically transmitted to the Registrar-General of Births, Deaths and Marriages. Periodicity and forms are to be prescribed by the State governments under the Rules to be framed for carrying out purposes of this Act (Sections 48-50).    |
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