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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in The Jammu and Kashmir Hindu Marriage Act, 1980

(1)For the purposes of facilitating the proof of Hindu marriages. Government may make rules providing that the parties to any such marriage may have the particulars relating to their marriage entered such manner and subject to such conditions as may be prescribed in a Hindu Marriage Register kept for the purposes.