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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in The Assam Muslim Marriages And Divorces Registration Act, 1935

(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 pardanasheen the entry may be signed on her behalf by her duly authorised Vakil;