Section 23 in The Bengal Mohammadan Marriages and Divorces Registration Act, 1876
23. Registers to be given up.
- Every Mohammadan Registrar shall keep safely each register untill the same shall be filled and shall then or earlier if he shall leave the district or cease to hold a licence, make over the same to the Registrar of the district for safe custody, or to such other person as the Registrar may direct.
