Section 113 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
113. Petition to state absence of collusion.
- Every petition under this Chapter for a decree of dissolution of marriage, or of nullity any collusion or connivance between the petitioner and the other party to the marriage, of marriage, or of judicial separation shall state that there is not.Statements to be verified. - The statements contained in every petition under this Chapter shall be verified by the petitioner or some other competent person in the manner required by law for the verification of plaints, and may at the hearing be referred to as evidence.
