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

State of Jammu-Kashmir - Subsection

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

(xi)"Marriage with another woman" means marriage of any person being married, to any other person, during the life of the former wife whether the second marriage shall have taken place within the State or elsewhere ;