Section 135 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
135. Validation of certain marriages.
- All marriages solemnised between Christians before the commencement of this Act shall be as good and valid in law as if such marriages have been solemnised in accordance with the provisions of this Act :Provided that nothing in this section shall be deemed to validate any marriage which the personal law applicable to either of the parties forbids him or her to enter into or any marriage which had been judicially declared to be null and void.
