Section 132 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
132. Certificates of certain marriages to be sent to Government.
- The Register General shall, at the end of every quarter in each year, select, from the certificates of marriages forwarded to him, during such quarter, the certificates of the marriages of which the Government may desire that evidence shall be transmitted to England, and shall send the same certificates, signed by him, to the Government .
