Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128] [Entire Act] State of Jammu-Kashmir - Subsection Section 128(1) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 (1)any statement made in regard to the dwelling of the persons married, or to the consent of any person whose consent to such marriage is required by law ;
