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Kumari Sanghamitra Narendra vs Prasanta Kumar Praharaj on 18 April, 2008

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[Section 7] [Complete Act]
Central Government Act
Section 7(2) in The Special Marriage Act, 1954
(2) After the expiration of thirty days from the date on which notice of an intended marriage has been published under sub- section (2) of section 6, the marriage may be solemnized, unless it has been previously objected to under sub- section (1).