Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 84 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 84. Petition for decree of nullity. - Any husband or wife may present a petition to the District Court praying that his or her marriage may be declared null and void.
