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Muslim Women (Protection of Rights on Divorce) Act, 1986 6. Power to make rules (1) The Central Government may, by notification in the Official Gazette, make rules or carrying out the purposes of this Act. (2) In particular and without prejudice to the foregoing power, such rules may provide for- (a) the form of the affidavit or other declaration in writing to be filed under section 5; (b) the procedure to be followed by the Magistrate in disposing of applications under this Act, including the serving of notices to the parties to such applications, dates of hearing of such applications and other matters; (c) any other matter which is required to be or may be prescribed. (3) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.    |
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