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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949

(2)Every Registrar shall have authority to issue (whether on complaint or otherwise) any order consistent with this Act, which he considers necessary in respect of any act or omission of any Muhammedan Registrar subordinate to him.