Section 14 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
14. Sending copy of notice to Marriage Registrar when one party is a minor.
- When one of the persons intending marriage is a minor, every Minister receiving such notice shall, unless within twenty four hours after its receipt he returns the same under the provisions of section 12, send by the post or otherwise a copy of such notice to the Marriage Registrar of the district.
