Section 9 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
9. Time for solemnising marriage.
- Every marriage under this Act shall be solemnised between the hours of six in the morning and seven in the evening :Exceptions. - Provided that nothing in this section shall apply to-(1)a Clergyman of the Church of England solemnising a marriage under a special licence permitting him to do so at any hour other than between six in the morning and seven in the evening under the hand and seal of the Anglican Bishop of the Diocese or his Commissary, or(2)a Clergyman of the Church of Rome solemnising a marriage between the hours of seven in the evening and six in the morning, when he has received a general or special licence, in that behalf from the Roman Catholic Bishop of the Diocese or Vicariate in which such marriage is so solemnised, or from such person as the same Bishop has authorised to grant such licence, or(3)a Clergyman of the Church of Scotland solemnising a marriage according to the rules, rites, ceremonies and customs of the Church of Scotland.
