Section 26 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
26. Saving clause.
- Nothing in this Act contained shall be construed to-(a)render invalid, merely by reason of its not having been registered, any Mohammadan marriage or divorce which would otherwise be valid;(b)render valid, by reason of its having been registered, any Mohammadan marriage or divorce which would otherwise be invalid;(c)authorise the attendance of any Mohammadan Registrar at the celebration of a marriage, except at the request of all the parties concerned;(d)affect the religion or religious rites and usages of any of the [citizens of India] [Substituted by para 3 and Schedule XI of the ALO for 'His Majesty's subjects in India'.];(e)prevent any person, who is unable to write, from putting his mark instead of the signature required by this Act.
