Section 52 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
52. Certificates to be sent monthly to Registrar General.
- The Marriage Registrar shall forth with separate the certificate from the marriage-register-book and send it, at the end of every month, to the Registrar General.Custody of register-book. - The Marriage Registrar shall keep safely the said register-book until it is filled, and shall then send it to the Registrar General, to be kept by him with the records of his office.
