Section 24 in The Assam Muslim Marriages And Divorces Registration Act, 1935
24. Saving clause
Nothing in this Act contained shall be construed to--(a)render invalid merely by reason of its not having been registered any Muslim marriage or divorce which would otherwise be valid;(b)rendered valid, by reason of its having been registered, any Muslim marriage or divorce which would otherwise be invalid;(c)authorise the attendance of any Muslim 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 rites and usages of [any citizen of India.]1(e)prevent any person, who is unable to write, from putting his mark, instead of the signature required by this Act.
