Section 7 — Publication of notice.

The Foreign Marriage Act, 1969
Where a notice under section 5 is given to the Marriage Officer, he shall cause it to be published-- (a) in his own office, by affixing a copy thereof to a conspicuous place, and (b) in India and in the country or countries in which the parties are ordinarily resident, in the prescribed manner.

Official Hindi (PDF) ↗

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