(1) This Act may be called the Special Marriage Act, 1954. ((2) It extends to the whole of India 1 ***, and applies also to citizens of India domiciled in the territories to which this Act extends who are 2 [in the State of Jammu and Kashmir]. (3) It shall come into force on such date 3 as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
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