Section 21 in The Assam Muslim Marriages And Divorces Registration Act, 1935
21. Copies of entries to be sent monthly to Registrar of District
Every Muslim Registrar shall, at the expiration of every month, send certified copies of all entries made by him during the month in the registers mentioned in section 6 of this Act, and also of the entries which have been made in the index referred to in sections 12 and 13 of this Act, to the Registrar of the district within which such Muslim Registrar has been authorised to act, and the Registrar, on receiving such copies, shall file them in his office.
