Section 9(2) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949
(2)If the Muhammedan Registrar is satisfied on the aforesaid points he shall make an entry of the marriage or divorce in the proper register :Provided that no such entry shall be made otherwise than in the presence of every person who, under the provisions of Section 11 is required to sign such entry.
