Section 36(3) in The Jammu and Kashmir Hindu Marriage Act, 1980
(3)Nothing in this Act shall or shall be deemed to affect-(a)the validity of a marriage solemnized between Hindus before the commencement of this Act, which is otherwise valid, by reason only of the fact that the parties thereto belong to the same gotra or pravara or belonged to different religions, castes or the sub-divisions of the same caste ; and(b)any right recognized by custom or conferred by any special enactment to obtain the dissolution of a Hindu marriage, whether solemnized before or after the commencement of this Act.
