Section 9 — Licensing of persons to grant certificates of marriage between Indian Christians.

The Indian Christian Marriage Act, 1872
The State Government 2 * * * may grant a license to any Christian, either by name or as holding any office for the time being, authorizing him to grant certificates of marriage between 1 [Indian] Christians. Any such license may be revoked by the authority by which it was granted, and every such grant or revocation shall be notified in the Official Gazette.

Official Hindi (PDF) ↗

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