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

State of Assam - Subsection

Section 10(1) in Assam Moslem Marriages and Divorces Registration Act, 1935

(1)by the parties to the marriage, or, i either or both of them be minors, by their lawful guardians respectively :Provided that if the woman be par-danasheen the entry may be signed on her behalf by her duly authorised Vakil ;