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State of Odisha - Section

Section 30 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976

30.

When the entry of the marriage or divorce has been made in the proper register, it shall be read over by the Muhammedan Registrar to the persons, who, by Section 11 are required to sign such entry. If they admit its correctness, the entry shall then be signed by them.