Report No. 15
53. Penalty for false oath, declaration, notice or certificate for procuring marriages.-
Whoever, for the purpose of procuring a marriage or licence of marriage, intentionally,-
(a) where an oath or declaration is required by this Act or by any Church according to the rules of which a marriage is intended to be sloemnised, makes a false oath or declaration, or
(b) where a notice or certificate is required by this Act, signs a false notice or certificate, shall be punishable with imprisonment for a term which may extend to three years, and shall also be liable to fine.
[Section 66, Christian Marriage Act] [Contrast section 45, S.M.A.]
Back
