The Foreign Marriage Rules, 1970
7. Publication of notice-
The Marriage Officer shall cause the notice to be published,-
(a) by affixing a true copy thereof under his seal and signature to some conspicuous place in his office;
1[(b) by serving, personally, or by registered post acknowledgment due true copies thereof under his seal and signature on the parents of the parties to the marriage; and]
(c) by publishing it in a newspaper having circulation,-
(i) in the State or States in India to which the parties or, as the case may be, the Indian party, to the marriage belong or belongs; and
(ii) in the country or countries in which the parties are ordinarily resident.
1. Subs. by G.S.R. 1200, dated 16th August, 1972.
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