Section 4 in Jammu and Kashmir Muslims Marriages Registration Act, 1981
4. Maintenance and Preservation of Register and Nikah-Nama etc.
- Every Sub-Register shall -(i)preserve in his office copies of all the Nikah-Nama and memoranda received under section 3 and shall maintain a Register to be called a Register of Muslim Marriages; and(ii)record or cause to be recorded under his signatures in the Register of Muslim Marriages the particulars of the Nikah-Namas and memoranda received by him during each calendar year.
