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State of Jammu-Kashmir - Section

Section 47 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

47. Form of certificate.

- The certificate to be issued by the Marriage Registrar under the provisions of section 40 shall be in the form contained in the second schedule to this Act annexed or to the like effect, and the Government shall furnish to every Marriage Registrar a sufficient number of forms of certificate.