Section 30 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
30. Registration and returns of marriages solemnised by Clergymen of Church of Scotland.
- Every Clergyman of the church of Scotland shall keep a register of marriages, and shall register therein, according to the tabular form set forth in the third schedule hereto annexed every marriage which he solemnise under this Act, and shall forward quarterly to the Registrar general through the Senior Chaplain of the Church of Scotland, returns, Similar to those prescribed in section 28, of all such marriages.
