LexSection 17 — Formal irregularity not to invalidate marriage.
The Parsi Marriage and Divorce Act, 1936.
No marriage contracted under this Act shall be deemed to be invalid solely by reason of the fact that it was not certified under section 6, or that the certificate was not sent to the Registrar, or that the certificate was defective, irregular or incorrect.Open in Lexace · Ask the AI about this section