Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Jammu-Kashmir - Subsection Section 41(a) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957 (a)that he or she believes that there is not any impediment of kindred or affinity, or other lawful hindrance, to the said marriage, and
