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State of Jammu-Kashmir - Section

Section 24 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

24. Solemnisation of marriage.

- After the issue of the certificate by the Minister, marriage may be solemnised between the persons therein ' described according to such form or ceremony as the Minister thinks fit to adopt :Provided that the marriage be solemnised in the presence of at least two witnesses besides the Minister.