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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(ix) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(ix)"Incestuous adultery" means adultery Committed by a husband with a woman with whom, if his wife were dead, he could not lawfully contract marriage by reason of her being within the prohibited degree of consanguinity (whether natural or legal) or affinity ;