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Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act - (11 Sep 2026)

FAMILY

Gauhati High Court held that the jurisdictional Marriage & Divorce Registrar can register Talaq-E-Hassan after verifying compliance with the Assam Muslim Marriages and Divorces Act, 2024. The ruling came after a registrar refused to register the petitioner husband’s talaq.

Tags : REGISTRATION; ASSAM MARRIAGE ACT; TALAQ-E-HASAN  

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