Section 57 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
57. Grant of certificate.
- When, in respect to any marriage solemnised under this Chapter the conditions prescribed in section 56 have been fulfilled, die person licensed as aforesaid, in whose presence the said declaration has been made, shall, on the application of either of the parties to such marriage and on the payment of a fee of twenty-five paise, grant a certificate of the marriage.The certificate shall-be signed by such licensed person, and shall be received in any suit touching the validity of such marriage as conclusive proof of its having been performed.
