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

State of Jammu-Kashmir - Subsection

Section 67(3) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(3)solemnising marriage with minor within fourteen days without authority of Court or without sending copy of notice. - Solemnises, without any order of a competent court authorising him to do so, any marriage, when one of the parties is a minor, before the expiration of fourteen days after the receipt of the notice of such marriage ;