Section 26 in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
26. Savings.
- Nothing in this Act contained shall be construed to-(a)render invalid, merely by reason of non-registration, any Muhammedan marriage or divorce which would otherwise be valid;(b)render valid, by reason of registration any Muhammedan marriage or divorce which would otherwise be invalid;(c)authorise the attendance of any Muhammedan Registrar at the celebration of a marriage, except at the request of all the parties concerned;(d)affect the religion or religious rites and usages of any citizen of India.
