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[Cites 0, Cited by 11] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Special Marriage Act, 1954

(3)Where either of the parties to an intended marriage is not permanently residing within the local limits of the district of the Marriage Officer to whom the notice has been given under section 5, the Marriage Officer shall also cause a copy of such notice to be transmitted to the Marriage Officer of the district within whose limits such party is permanently residing, and that Marriage Officer shall thereupon cause a copy thereof to be affixed to some conspicuous place in his office.