Section 131 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
131. Certified copy of entry in marriage-register, etc. to be evidence.
- Every certified copy, purporting to be signed by the person entrusted under this Act with the custody of any marriage-register or certificate, or duplicate, required to be kept or delivered under this Act, of an entry of a marriage in such register, or of any such certificate or duplicate, shall be received as evidence of the marriage purporting to be so entered, or of the facts purporting to be so certified so the facts purporting to be so certified therein without further proof of such register or certificate, or duplicate or of any entry therein, respectively, or of such copy.
