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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(5) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

(5)If the Mohammadan Registrar fail to satisfy himself that that marriage or divorce was effected by the person or persons by whom it is represented to have been effected.