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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(1)Where the prescribed authority rejects a declaration, the person desiring to make the same may appeal to the Appellate Authority having jurisdiction over the area, within thirty days from the date of receipt of the order under sub-rule (4) of rule (5).