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;(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.
