Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Moslem Marriages And Divorces Registration (Amendment) Act, 2010 18 of 2010 [08 June 2010] CONTENTS 1. Short title, extent and commencement 2. Substitution of the word "Moslem" 3. Amendment of the Preamble 4. Insertion of new section 2A Assam Moslem Marriages And Divorces Registration (Amendment) Act, 2010 18 of 2010 [08 June 2010] PREAMBLE An Act further to amend the Assam Moslem Marriages and Divorces Registration Act, 1935, in its application to the State of Assam. Whereas it is expedient further to amend the Assam Moslem Marriages and Divorces Registration Act, 1935 (Assam Act IX of 1935), hereinafter referred to as the principal Act, in its application to the State of Assam. It is hereby enacted in the Sixty first Year of the Republic of India as follows :- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Moslem Marriages and Divorces Registration (Amendment) Act, 2010. (2) It extends to the whole of Assam. (3) It shall come in to force at once. 2. Substitution of the word "Moslem" :- In the principal Act, for the word "Moslem" wherever it occurs, the word "Muslim" shall be substituted. 3. Amendment of the Preamble :- In the principal Act, in the Preamble, for the word "voluntary", the word "compulsory" shall be substituted. 4. Insertion of new section 2A :- In the principal Act, after section 2, the following new section 2A shall be inserted, namely :- 2A. "Registration of Muslim marriages compulsory. Subject to other provisions of this Act and the rules made there u n d e r, registration of Muslim marriages and divorces are compulsory within the State of Assam".