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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(1)Any Muslim who desires to obtain a declaration provided under section 3 of the Act may tile before the prescribed authority in Form I duly attested by a Notary Public, appended to these rules;