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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Foreign Marriage Rules, 1970

(3)If the notice is not in conformity with the requirements of the Act, it shall be rectified by the parties if they are present, or returned to them by post for rectification and retransmission within a date to be fixed for this purpose, if they are not present.