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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(1) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

(1)by examining the parties to the khula:Provided that if the woman be pardahnashin, her duly constituted vakil shall be examined instead of the woman;