Whenever any marriage has been solemnized in accordance with the provisions of sections 4 and 5, it shall not be void merely on account of any irregularity in respect of any of the following matters, namely:-- (1) any statement made in regard to the dwelling of the persons married, or to the consent of any person whose consent to such marriage is required by law; (2) the notice of the marriage; (3) the certificate or translation thereof; (4) the time and place at which the marriage has been solemnized; (5) the registration of the marriage.Open in Lexace · Ask the AI about this section
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