Section 31 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
31. Certain marriages to be registered in duplicate.
- Every marriage solemnised by any person who has received episcopal ordination, but who is not a Clergyman of the Church of England, or of the Church of Rome, or by any Minister of religion licensed under this Act to solemnise marriages, shall immediately after the solemnisation thereof, be registered in duplicate by the person solemnising the same ; (that is to say) in a marriage-register-book to be kept by him for that purpose, according to the form contained in the fourth schedule hereto annexed, and also in a certificate attached to the marriage-register-book as a counterfoil.
