Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MARRIAGE LAWS ACT, 2003 50 of 2003 [23rd December, 2003] CONTENTS CHAPTER 1 :- PRELIMINARY 1. Short title CHAPTER 2 :- AMENDMENTS TO THE SPECIAL MARRIAGE ACT, 1954 2. Amendment of section 31 3. Amendment of section 39 CHAPTER 3 :- AMENDMENTS TO THE HINDU MARRIAGE ACT, 1955 4. Amendment of section 19 5. Amendment of section 28 CHAPTER 3 :- MISCELLANEOUS 4. Amendment of section 19 5. Amendment of section 28 MARRIAGE LAWS ACT, 2003 50 of 2003 [23rd December, 2003] An Act further to amend the Special Marriage Act, 1954 and the Hindu Marriage Act, 1955. BE it enacted by Parliament in the Fifty- fourth Year of the Republic of India as follows:-- CHAPTER 1 PRELIMINARY 1. Short title :- Section This Act may be called the Marriage Laws (Amendment) Act, 2003. CHAPTER 2 AMENDMENTS TO THE SPECIAL MARRIAGE ACT, 1954 2. Amendment of section 31 :- Section In the Special Marriage Act, 1954 (43 of 1954) (hereinafter referred to as the Special Marriage Act), in section 31, in sub- section (1), after clause (iii), the following clause shall be inserted, namely:-- "(iiia) in case the wife is the petitioner, where she is residing on the date of presentation of the petition; or". 3. Amendment of section 39 :- Section In section 39 of the Special Marriage Act, in sub section (4), for the words "period of thirty days", the words "period of ninety days" shall be substituted. CHAPTER 3 AMENDMENTS TO THE HINDU MARRIAGE ACT, 1955 4. Amendment of section 19 :- Section In the Hindu Marriage Act, 1955 (25 of 1955) (hereinafter referred to as the Hindu Marriage Act) , in section 19, in sub-section (1), after clause (iii), the following clause shall be inserted, namely:-- " (iiia) in case the wife is the petitioner, where she is residing on the date of presentation of the petition, or". 5. Amendment of section 28 :- Section In section 28 of the Hindu Marriage Act, in sub section (4), for the words "period of thirty days", the words "period of ninety days" shall be substituted. CHAPTER 3 MISCELLANEOUS 4. Amendment of section 19 :- Section In the Hindu Marriage Act, 1955 (25 of 1955) (hereinafter referred to as the Hindu Marriage Act) , in section 19, in sub-section (1), after clause (iii), the following clause shall be inserted, namely:-- " (iiia) in case the wife is the petitioner, where she is residing on the date of presentation of the petition, or". 5. Amendment of section 28 :- Section In section 28 of the Hindu Marriage Act, in sub section (4), for the words "period of thirty days", the words "period of ninety days" shall be substituted.