Section 48(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)No person is guilty of an offence in pursuance of sub-section (1) or (2) where the untrue statement or omission,-(a)was unknown to him/her; and(b)in the exercise of reasonable diligence, could not have been known to him/her.
