Section 35 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
35. Refusal deferred.
- Clauses (2) and (8) of the order of refusal, shall ordinarily be deferred till one month has elapsed from the date on which the marriage or divorce was effected, but if the parties declare their inability to comply with the requirements of the law, or for any other reason wish that registration should at once be refused, this may be done.
