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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(2)On receipt of the appeal the Appellate Authority may call for the file relating to refusal by the prescribed authority and shall dispose of the appeal within one month from the date of receipt of such appeal, after providing him an opportunity of being heard.