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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(3)Where the Appellate Authority is satisfied that the appellant is entitled to make such a declaration he shall so order the prescribed authority to accept the declaration and thereupon the prescribed authority shall act accordingly.