Section 30 — Remarriage of divorced persons.

The Special Marriage Act, 1954
Where a marriage has been dissolved by a decree of divorce, and either there is no right of appeal against the decree or if there is such a right of appeal, the time for appealing has expired without an appeal having been presented, or an appeal has been presented but has been dismissed 1 * * * either party to the marriage may marry again.

Official Hindi (PDF) ↗

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