Section 130 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
130. Searches and copies of entries.
- Every person solemnising a marriage under this Act, and hereby required to register the same, and every Marriage Registrar or Registrar General having the custody for the being of any register of marriages, or of any certificate, or duplicate or copies of certificate, under this Act, shall, on payment of the proper fees, at all reasonable times, allow searches to be made in such register, or for such certificate, or duplicate, or copies and give a copy under his hand of any entry in the same.
