The Foreign Marriage Rules, 1970
11. Appeals to the Central Government.-
An appeal to the Central Government under sub-section (3) of section 11 or sub-section (4) of section 17 shall be in the form of a memorandum which shall be accompanied by a certified copy of-
(i) the notice of the intended marriage or, as the case may be, of the application for registration of the marriage;
(ii) the statement of the reasons for which the Marriage Officer refused to solemnise or, as the case may be, register the marriage.
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