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State of Odisha - Section

Section 4 in The Orissa Special Marriage Rules, 1955

4.

Notice of intended marriage under the Act shall be given to the Marriage Officer by both the parties either in person or by registered post and fees prescribed thereof under Rule 10, shall be paid in the former case in person and in the latter case by postal money order at the expense of the remitter and the postal receipts shall be attached to the notice.