The Foreign Marriage Rules, 1970
4. Notice of intended marriage.-
(1) When a marriage is intended to be solemnized under the Act by or before a Marriage Officer, the parties to the intended marriage shall give notice thereof in writing in the form specified in the First Schedule to the Act to such Officer either in person or by registered post.
(2) The notices shall be accompanied by a statement containing the following particulars,-
(i) Present addresses of the parents of the parties to the intended marriage;
(ii) Name or names of the country or countries in which the parties are ordinarily resident;
(iii) State or States in India to which the parties or, as the case may be, the Indian party, to the marriage belong or belongs.
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