Report No. 23
7. Publication of notice.-
Where a notice under section 5 is given to the marriage officer, he shall cause it to be published-
(a) by affixing a copy thereof to a conspicuous place in his own office, and
(b) also in the prescribed manner in India and in the country or countries in which the parties are ordinarily resident.
[Cf. section 6(2), S.M.A.]
Back
