Section 22 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
22. Issue of certificates to Indian Christians.
- When any Indian Christian about to be married takes a notice of marriage to a Minister of Religion, or applies for a certificate from such Minister under section 16, such Minister shall, before issuing the certificate, ascertain whether such Indian Christian is cognisant of the purport and effect of the said notice or certificate, as the case may be, and if not, shall translate or cause to be translated the notice or certificate to such Indian Christian into some language which he understands.
