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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(a) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(a)that he or she believes that there is not any impediment of kindred or affinity or other lawful hinderance to the said marriage, and when either or both of the parties is or are a minor or minors,