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Gauhati HC Issues Directions for Registration of Muslim Marriages Only by Licenced Registrars - (27 Nov 2018)

Gauhati High Court has issued directions in order to ensure that only those who are duly authorised by the government under the Assam Moslem Marriages and Divorces Registration Act, 1935 issue marriage registration certificates for Muslims in the State.

Tags : GAUHATI HIGH COURT   ASSAM MOSLEM MARRIAGES AND DIVORCES REGISTRATION ACT   1935   REGISTRATION OF MUSLIM MARRIAGES ONLY BY LICENCED REGISTRARS  

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