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

State of Odisha - Subsection

Section 6(4) in The Orissa Special Marriage Rules, 1955

(4)If the Marriage Officer is satisfied that the objection is baseless, he shall register the marriage, otherwise the registration shall be refused and the reasons for such refusal shall be entered in the register of refusals, which shall be maintained by him in Form IV. The order shall be communicated to the parties concerned, including the objector.