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The Foreign Marriage Act, 1969 8.Objection to marriage. - (1) Any person may, before the expiration of thirty days from the date of publication of the notice under section 7, object to the marriage on the ground that it would contravene one or more of the conditions specified in section 4. Explanation --- Where the publication of notice by affixation under clause (a) of section 7 and in the prescribed manner under clause (b) of that section is on different dates, the period of thirty days, shall, for the purposes of this sub-section, be computed from the later date. (2) Every such objection shall be in writing signed by the person making it or by any person duly authorized to sign on his behalf, and shall state the ground of objection ; and the Marriage Officer shall record the nature of the objection in his Marriage Notice Book.    |
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