Section 33 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
33. Certificate to be forwarded to Marriage Registrar, copied and sent to Registrar General.
- The person solemnising the marriage shall forthwith, separate the certificate from the marriage-register-book and send it, within one month from the time of solemnisation, to the Marriage Registrar of the district in which the marriage was solemnised, who shall cause such certificates to be copied into a book to be kept by him for that purpose, and shall send all the certificates which he has received during the month, with such number and signature or initials added thereto as are hereinafter required, to the Registrar General.
