Section 4 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
4. Persons by whom marriages may be solemnised.
- Marriages may be solemnised in the Jammu and Kashmir State-(1)by any person who has received episcopal ordination, provided that the marriage be solemnised according to the rules, rites, ceremonies and customs of the Church of which he is a Minister ;(2)by any Clergyman of the Church of Scotland, provided that such marriage be solemnised according to the rules, rites, ceremonies and customs of the Church of Scotland ;(3)by any Minister of Religion licenced under this Act to solemnised marriages ;(4)by iron the presence of a Marriage Registrar appointed under this Act ;(5)by any person licensed under this Act to grant certificates of marriage between Indian Christian.
