Section 39 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
39. Notice to be filed and copy entered in Marriage Notice Book.
- The Marriage Registrar shall file all such notices and keep them with the records of his office,and shall also forthwith enter a true copy of all such notices in a book to be furnished to him for that purpose by the Government and to be called the "Marriage Notice Book" and the Marriage Notice Book shall be open at all reasonable times, without fee, to all persons desirous of inspecting the same.
