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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(c) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(c)that the consent or consents to such marriage required by law has or have been obtained thereto, or that there is no person resident in the State authorised to give such consent, as the case may be.