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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(b) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(b)that the consent or consents required by law has or have been obtained thereto, or that there is no person resident in the State having authority to give such consent, as the case may be.