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State of Jammu-Kashmir - Section

Section 116 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

116. Service of petition.

- Every petition under this chapter shall be served on the party to be affected thereby, either within or without the State in such manner as the High Court by general or special order from time to time directs :Provided that the Court may dispense with such service altogether in case it seems necessary or expedient so to do.