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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(2)As soon as a Form I under rule 3 has been received by the prescribed authority, he shall enter the necessary particulars in a Register kept for the purpose in Form II with number and date of receipt of the Form I and shall be countersigned by the dated signature and seal of the prescribed authority.