Report No. 15
54. False personation by person objecting to marriage.-
Whoever make an objection to the issue, by a licensed Minister or a Marriage Registrar, of a certificate, by falsely representing himself to be a person whose consent to the marriage is required by law, knowing or believing such representation to be false, or not having reason to believe it to be true, shall be deemed to be guilty of the offence described in section 205 of the Indian Penal Code (45 of 1860) and punishable accordingly.
[Section 67, Christian marriage Act]
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