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The Foreign Marriage Act, 1969 16.New notice when marriage not solemnized within six months.- Whenever a marriage is not solemnized within six months from the date on which notice thereof has been given to the Marriage Officer as required under section 5 or where the record of a case has been transmitted to the Central Government under section 10, or where an appeal has been preferred to the Central Government under section 11, within three months from the date to the Central Governments under from the date of the decision of the Central Government in such case or appeal, as the case may be, the notice and all other proceedings arising there from shall be deemed to have lapsed, and no Marriage Officer shall solemnize the marriage until new notice has been given in the manner laid down in this Act.    |
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