Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 26 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

26. Marriages when to be registered.

- All marriages hereafter solemnised in the Jammu and Kashmir State between persons one or both of whom professes or profess the Christian religion, except marriages solemnised under Chapter VI or Chapter VII of this Act, shall be registered in manner hereinafter prescribed.