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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Foreign Marriage Rules, 1970

(2)The notices shall be accompanied by a statement containing the following particulars,--
(i)Present addresses of the parents of the parties to the intended marriage;
(ii)Name or names of the country or countries in which the parties are ordinarily resident;
(iii)State or States in India to which the parties or, as the case may be, the Indian party, to the marriage belong or belongs.