Section 25 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
25. Certificate void if marriage not solemnised within two months.
- Whenever a marriage is not solemnised within two months, after the date of the certificate issued by such Minister as aforesaid, such certificate and all proceedings (if any) thereon shall be void, and no person shall proceed to solemnise the said marriage until new notice has been given and certificate thereof issued in manner aforesaid.
