Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 5 docs
Superintendentand Remembrancer ... vs Girish Kumar Navalakha & Ors on 3 March, 1975
Gracy vs Mathiri on 16 June, 2005
Cherotte Sugathan (Died Through ... vs Cherotte Bharathi & Ors on 15 February, 2008
Mahendra Manilal Nanavati vs Sushila Mahendra Nanavati on 18 March, 1964
Ap Beverages Corporation Ltd.,, ... vs Assessee on 30 July, 2012

Loading...
User Queries
[Complete Act]
Central Government Act
Section 23 in The Foreign Marriage Act, 1969
23. Recognition of marriage solemnized under law of other countries.- If the Central Government is satisfied that the law in force in any foreign country for the solemnization of marriages contains
provisions similar to those contained in this Act, it may, by notification in the Official Gazette, declare that marriages solemnized under the law in force in such foreign country shall be recognized by courts in India as valid.