Section 9(3)(b) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949

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State of Odisha - Subsection

Section 9(3)(b) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949

(b)a divorce of the kind known as Talaq-i-tafweez except on the production of a document registered under the Indian Registration Act, 1908 (XVI of 1908), or under any law for the time being in force for the registration of documents, by which the husband delegated the powers of divorce to the wife or of an attested copy of an entry in the register of marriages (Book I) showing that such delegation has been made.

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State of Odisha - Subsection

Section 9(3)(b) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949