Section 5 in The Assam Muslim Marriages And Divorces Registration Act, 1935
5. Provincial Government to provide seal and books
The Provincial Government shall supply for the office of every Muslim Registrar the seal and the books necessary for the purposes of this Act. The pages of such books shall be consecutively numbered in print, and the number of pages in each book shall be certified on the title page by the officer by whom such books are issued.
