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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(3) in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

(3)This licence shall continue in force until it is revoked or suspended by the said Lieutenant-Governor of Bengal.By order of His Honour the Lieutenant-Governor of Bengal.Secretary to the Government of Bengal.