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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(b) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(b)that both the parties have, or (where they dwelt in the districts of different Marriage Registrars) that the party making such oath has, had their, his or her usual place of abode within the district of such Marriage Registrar.