Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(2) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(2)marrying after expiry of notice. - After the expiration of two months after the copy of the notice has been entered as required by section 39 in respect of any marriage, solemnises such marriage ;