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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949

(1)by the parties to the marriage, or, if either or both of them be minors, by their lawful guardians respectively ; provided that, if the woman be a pardanashin the entry may be signed On her behalf by her duly authorised agent;