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JAMMU & KASHMIR ANAND MARRIAGE ACT, SVT.2011 (1954 A.D)
JAMMU & KASHMIR ANAND MARRIAGE ACT, SVT.2011 (1954 A.D)
[Act No. IX of Svt.2011]
[Received the assent of Sadar-i-Riyasat and published in Government Gazette dated 15th Har, 2011/18th june, 1954]
An Act to remove doubts as to the validity of the marriage ceremony common among the Sikhs called “ANAND”.
It is hereby enacted as follows:-
1. Short Titles and extent: This Act shall be called the Jammu and Kashmir Anand Marriage Act 2011; and it extends to the whole of Jammu and Kashmir.
2. Validity of Anand Marriages: all marriages which may or may have been duly solemnized according to the Sikh marriage ceremony called “ANAND” shall be deemed to have been with effect from the date of the solemnization of each respectively good and Valid in law.
3. Exemption of certain marriage from Act:
Nothing in this Act shall apply to:-
(a) any marriage between persons not professing the Sikh religion; or
(b) any marriage which has been judicially declared to be null and void.
4. Non-Validation of marriages within prohibited degree: Nothing in this Act shall be deemed to validate any marriage between persons who are related to each other in any degree of consanguinity or affinity which would, according to the custom any law of Sikhs, render a marriage between them illegal.
