Section 2 — Validity of Anand marriages.

The Anand Marriage Act, 1909
All marriages which may be or may have been duly solemnized according to the Sikh marriage ceremony called Anand 1 [(commonly known as Anand Karaj)] shall be, and shall be deemed to have been with effect from the date Of the solemnization or each respectively, good and valid in law.

Official Hindi (PDF) ↗

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