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State of Jammu-Kashmir - Section

Section 3 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

3. Marriages to be solemnised according to Act.

- Every marriage between persons, one or both of whom is or are Christian or Christians, shall be solemnised in accordance with the provisions of the next following section; and any such marriage solemnised otherwise then in accordance with such provisions shall be void.