S.O. 3675(E).—In exercise of the powers conferred by clause (n) of Article 371F of the Constitution, the President hereby extends the Special Marriage Act, 1954 (43 of 1954) (hereinafter referred to as the said Act), to the State of Sikkim, subject to the following modifications, namely:-

(1) any reference in the said Act to a law not in force, or to a functionary not in existence, in the State of Sikkim shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that State:

Provided that if any question arises as to who such corresponding functionary is, or if there is no such corresponding functionary, the Central Government shall decide as to who shall be such functionary and the decision of the Central Government in that regard shall be final.

(2) The provisions of the said Act shall come into force in the State of Sikkim on such date as the Central Government may, by notification in the Official Gazette, appoint:

Provided that different dates may be appointed for different provisions of the said Act and for different area in the State of Sikkim and any reference in any such provision to the commencement of the said Act shall be construed as a reference to the coming into force of that provision in the area where it has been brought into force.


Ministry of Home Affairs

[Notification dt. 09-10-2019]

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