Section 17 in The Jammu and Kashmir Hindu Marriage Act, 1980
17. Divorced persons when may marry again.
- When a marriage has been dissolved by a decree of divorce and either there is no right of appeal against the decree, or, if there is such a right of appeal, the time for appealing has expired without an appeal having been presented, or an appeal has been presented but has been dismissed, it shall be lawful for either party to the marriage to marry again.
