Section 123 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
123. English clergyman not compelled to solemnise marriages of persons divorced for adultery.
- No clergyman in Holy Orders of the Church of England shall be compelled to solemnise the marriage of any person whose former marriage has been dissolved on the ground of his or her adultery, or shall be liable to any suit, penalty or censure for solemnising or refusing to solemnise the marriage of any such person.
