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State of Jammu-Kashmir - Section

Section 35 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

35. Registrar to add number of entry to certificate, and send to Registrar General.

- The marriage Registrar shall also add such last mentioned number of the entry of the copy in the book to the certificate, with his signature or initials, and shall, at the end of every month, send the same to the Registrar General.