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State of Bihar - Section

Section 37 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876

37. Manner of refund.

- The refund of fees paid to a Mohammadan Registrar shall be made by him at once on application, and he shall take and file a receipt for the amount of such repayment from the person to whom it is made.