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State of Jammu-Kashmir - Section

Section 13 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

13. Notice of intended marriage in private dwelling.

- If it be intended that the marriage shall be solemnised in a private dwelling the Minister of Religion on receiving the notice prescribed in section 11, shall forward it to the Marriage registrar of the district who shall affix the same to some conspicuous place in his own office.