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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(3) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 (3)that the issue of such certificate has not been forbidden, in manner hereinafter mentioned, by any person authorised in that behalf.
