Section 60 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
60. Books in which marriages of Indian Christians under Chapter II or Chapter IV are registered.
- The provisions of section 58 and 59 as to the form of the register-book, depositing extracts therefrom, allowing searches thereof, and giving copies of the entries therein, shall, mutatis mutandis, apply to the books kept under section 36.
