Section 8 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
8. Licensing of persons to grant certificates of marriage between Indian Christians.
- The Government may grant a licence to any Christian, either by name or as holding any office for the time being, authorising him to grant certificate of marriages between Indian Christians.Any such licence may be revoked by the authority by which it was granted, and every such grant or revocation shall be notified in the Government Gazette.
