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The Foreign Marriage Act, 1969 5.Notice of intended marriage. - When a marriage is intended to be solemnized under this Act, the parties to the marriage shall give notice thereof in writing in the form specified in the First Schedule to the Marriage Officer of the district in which at lease one of the parties to the marriage has resided for a period of not less then thirty days immediately proceeding the date on which such notice is given, and the notice shall state that the party has so resided.,    |
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