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State of Odisha - Section

Section 3 in The Orissa Special Marriage Rules, 1955

3.

(1)Every Marriage Officer shall cause his name, designation and the regular working hours of his office to be written in English and in the language or languages of the district and exhibited in a conspicuous part of the building in which his office is situated.
(2)All registrations at the office shall be made on working days during office hours according as the office sits from 10.30 a.m. to 4.30 p.m. or 7 a.m. to 12.30 p.m. or otherwise.