Section 3(3) in Jammu and Kashmir Muslims Marriages Registration Act, 1981
(3)It shall be duty of the person specified in sub-section(2) to deliver personally or by registered post a copy of Nikah-Nama or where no Nikah-Nama is written , a copy of memorandum in the form contained in the Schedule dully filled in by the person specified in clause (c) of sub-section (2) to the Sub-Registrar of the Sub-District in which the marriage is contracted.
