The Foreign Marriage Act, 1969

CONTENTS
Sections	Particulars

Chapter I	Preliminary
1	Short title.
2	Definitions.
3	Marriages Officers.

Chapter II	Solemnization of Foreign Marriages
4	Conditions relating to solemnization of foreign countries.
5	Notice of intended marriage.
6	Marriage Notice Books.
7	Publication of notice.
8	Objection to marriage.
9	Solemnization of marriage where no objection made.
10	Procedure on receipt of objection.
11	Marriage not to be in contravention of local laws.
12	Declaration by parties and witnesses.
13	Place and form of solemnization.
14	Certificate of marriage.
15	Validity of foreign marriages of India.
16	New notice when marriage not solemnized within six months.

Chapter III	Registration of Foreign Marriages solemnized under other laws.
17	Registration of foreign marriages.

Chapter IV	Matrimonial Relief in respect of Foreign Marriage.
18	Matrimonial relief to be under special marriage Act, 1954.

Chapter V	Penalties.
19	Punishment for bigamy.
20	Punishment of contravention of certain other conditions for marriage.
21	Punishment for false declaration.
22	Punishment for wrongful action of Marriage Officer.

Chapter VI	Miscellaneous
23	Recognition of marriages solemnized under law of other countries.
24	Certification of documents of marriages solemnized in accordance with local law in a foreign country.
25	Certified copy of entries to be evidence.
26	Correction of errors.
27	Act not validity of marriages outside it.
28	Power to make rules.
29	Amendment of Act 43 of 1954.
30	Repeal.

Schedules
Schedule 1	Form of Notice of intended marriage.
Schedule 2	Declaration to be made by the bridegroom.
Schedule 3	Form of certificate of marriage.

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