Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Bengal Presidency - Subsection Section 26(a) in The Bengal Muhammadan Marriages And Divorces Registration Act, 1876 (a)render invalid, merely by reason of its not having been registered, any Muhammadan marriage or divorce which would otherwise be valid;
