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State of Jammu-Kashmir - Section

Section 86 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

86. Confirmation of District Court s decree.

- Every decree of nullity of marriage made by a District Court shall be subject to confirmation by the High Court, and the provisions of section 82, clauses 1, 2, 3 and 4 shall, mutatis mutandis, apply to such decrees.