Section 22 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
22. Procedure on application to Registrar in absence of any of the parties.
- When a Mohammadan Registrar is present at the celebration of a marriage, he shall make an entry of the fact in the register of marriages (A), and a copy of such entry shall be included in the copies to be made under Sections 12, 15 and 22 of the Act.
