If a person whose domicile is not in 1 [India] marries in 1 [India] a person whose domicile is in 1 [India], neither party acquires by the marriage any rights in respect of any property of the other party not comprised in a settlement made previous to the marriage, which he or she would not acquire thereby if both were domiciled in 1 [India] at the time of the marriage.Open in Lexace · Ask the AI about this section
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