When any 1 [Indian Christians] is married under the provisions of this Part, the person solemnizing the marriage shall ascertain whether such 1 [Indian Christians] understands the English language, and, if he does not, the person solemnizing the marriage shall, at the time of the solemnization, translate, or cause to be translated, to such 1 [Indian Christians], into a language which he understands, the declarations made at such marriage in accordance with the provisions of this Act.Open in Lexace · Ask the AI about this section
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