Section 66 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
66. Solemnising, without notice or within fourteen days after notice marriage with minor.
- Any Minister of Religion licensed to solemnise marriages under this Act, who without a notice in writing, or when one of the parties to the marriage is a minor, and the required consent of the parents or guardians to such marriage has not been obtained, within fourteen days after the receipt by him of notice of such marriage, knowingly and wilfully solemnises a marriage under Chapter IV, shall be punished with imprisonment for a term which may extend to three years, and shall also be liable to fine.
