Section 56(3) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(3)in the presence of a person licensed under section 8, and of at least two credible witnesses other than such person, each of the parties shall say to the other-"I call upon these persons here present to witness that I., A. B., in the presence of Almighty God, and in the name of our Lord Jesus Christ, do take the, C. D., to be my lawful wedded wife or husband" or words to the like effect :Provided that no marriage shall be certified under this Chapter when either of the parties intending to be married has not completed his or her eighteenth year, unless such consent as is mentioned in section 18 has been given to the intended marriage, or unless it appears that there is no person living authorised to give such consent.
