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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(a) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(a)where an oath or declaration is required by this Act, or by any rule or custom of a Church according to the rites and ceremonies of which a marriage is intended to be solemnised, such Church being the Church of England or of Scotland or of Rome, makes a false oath or declaration, or