Section 23 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
23.
If all the persons who, by Section 11 of the Act, are required to sign the entry of the marriage or divorce in the proper register are not present, registration shall be deferred until they are all present, provided that no marriage or divorce for registration of which application has been made within one month, as required by Section 9, shall be registered after the expiration of six months, from the date on which the marriage or divorce was effected.
