Section 6(3) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
(3)Act I of 1876 (B. & O.) and the Rules.And if any person, who has been appointed a Mohammadan Registrar, fails to pass such examination, his licence will be liable to be cancelled. Such examination may be held at such times and places and by such examiners as the Lieutenant-Governor may from time to time appoint.
