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State of Jammu-Kashmir - Section

Section 27 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

27. Registration of marriages solemnised by Clergymen of Church of England.

- Every Clergyman of the Church of England shall keep a register of marriages and shall register therein, according to the tabular form set fourth in the third schedule hereto annexed every marriage which he solemnises under this Act.