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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(1) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(1)issuing certificate, or marrying without publication of notice. - Knowingly and wilfully issues and certificate for marriage, or solemnises any marriage, without publishing the notice of such marriage as directed by this Act ;