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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

(1)by examining the parties to the marriage, or if either or both of them are minors, their lawful guardians. If the woman be a pardahnashin, her duly authorized- vakil shall be examined instead of the woman;