Section 127 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
127. Power to make rules.
- The High Court shall make such rules under this Chapter as it may from time to time consider expedient and may from time to time alter and add to the same :Provided that such rules, alternations and additions are competent to present a petition under sections 73 and 75 of Civil Procedure Code, 1977.All such rules, alterations and additions shall be published in the Government Gazette.
