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State of Assam - Section

Section 22 in The Assam Muslim Marriages And Divorces Registration Act, 1935

22. Registers to be given up

Every Muslim Registrar shall keep safely each register until the same shall be filled, and shall then or earlier, if he shall leave the district or cease to hold a license, make over the same to the Registrar of the district for safe custody, or to such other person as the Registrar may direct.