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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(5) in The Jammu and Kashmir Hindu Marriage Act, 1980

(5)Notwithstanding anything contained in this section, the validity of any Hindu marriage shall in no way be affected by the omission to make the entry.Restitution of Conjugal Rights and Judicial Separation