Section 29 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
29. Registration and returns of marriages solemnised by the Clergymen of Church of Rome.
- Every marriage solemnised by a Clergyman of the Church of Rome shall be registered by the person and according to the form directed in that behalf by the Roman Catholic Bishop of the Diocese or Vicariate in which such marriage is solemnised,and such person shall forward quarterly to the Registrar General returns of the entries of all marriages registered by him during the three months next proceeding.
