Section 23 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
23. Procedure on application to Registrar in absence of any of the parties.
- When a Muhammedan Registrar is present at the celebration of a marriage, he shall make an entry of the fact in the register of marriages and a copy of such entry shall be included in the copies to be made under Sections 12, 15 and 22.
