The Indian Trusts Act, 1882

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Section 2, [Repealed.

Section 8, [Repealed.]

Section 85, [Repealed.]

Section 47, [Repealed.].

Section 56, [Repealed.].

Section 83, [Repealed.].

Section 64, Books in which marriages of Indian Christians under Part I or Part III are registered.

Section 32, Certain marriages to be registered in duplicate.

Section 41, Certificate of notice given and oath made.Proviso

Section 34, Certificate to be forwarded to Marriage Registrar, copied and sent to Registrar General

Section 26, Certificate void if marriage not solemnized within two months

Section 80, Certificates of certain marriages to be sent to Central Government

Section 55, Certificates to be sent monthly to Registrar General.Custody of register-book.

Section 79, Certified copy of entry in marriage-register, etc., to be evidence.

Section 44, Consent of father or guardian.Protest against issue of certificate.Effect of protest

Section 19, Consent of father, or guardian, or mother.

Section 35, Copies of certificates to be entered and numbered.

Section 18, Declaration before issue of certificate.

Section 75, Destroying or falsifying register-books

Section 33, Entries of such marriages to be signed and attested.