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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Odisha - Subsection

Section 2A(2) in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976

(2)any party to the marriage contravening the provisions of sub-rule (1) shall submit the application for registration of marriage or divorce after the period of thirty days on payment of penalty of rupees twenty five.]