Section 128 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
128. What matters need not be proved in respect of marriage in accordance with Act.
- Whenever any marriage has been solemnised in accordance with the provisions of sections 3 and 4 , it shall not be void merely on account of any irregularity in respect of any of the following matters, namely :-(1)any statement made in regard to the dwelling of the persons married, or to the consent of any person whose consent to such marriage is required by law ;(2)the notice of the marriage ;(3)the certificate or translation thereof ;(4)the time and place at which the marriage has been solemnised ;(5)the registration of the marriage.
