Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Law Of Foreign Marriages

User Queries
[Section 7] [Complete Act]
Central Government Act
Section 7(1) in The Special Marriage Act, 1954
(1) Any person may, before the expiration of thirty days from the date on which any such notice has been published under sub- section (2) of section 6, object to the marriage on the ground that it would contravene one or more of the conditions specified in section 4.