Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(4) in Muslim Personal Law (Shariat) Application (Kerala) Rules, 2018

(4)If on enquiry, it is found that the declarant does not satisfy the requirements in section 3, the prescribed authority shall reject the declaration, after affording him an opportunity of being heard by way of an order in writing and the same shall be communicated to the party within one week from the date of such order.