Section 24 in Assam Moslem Marriages and Divorces Registration Act, 1935
24. Saving Clause.
- Nothing in this Act contained 6hall be construed to-(a)render invalid merely by reason of its not having been registered any Modem marriage or divorce which would otherwise be valid;(b)render valid, by reasons of its having been registered,any Moslem marriage or divorce which would otherwise be invalid ;(c)authorize the attendance of any Moslem Registrar at the celebration or dissolution of a marriage or divorce except at the request of all the parties concerned;(d)affect the religion or religious rite* and usages of any of His Majesty'* subjects in India;(e)prevent any person, who is unable to write, from putting his mark, instead of the signature required by this Act.
