Report No. 23
20. Punishment or contravention of certain other conditions for marriage.-
Any citizen of India who procures a marriage of himself or herself to be solemnised under this Act in contravention of the condition specified in clause (c) or clause (d) of section 4 shall be punishable-
(a) in the case of a contravention of the condition specified in clause (c) of section 4, with simple imprisonment which may extend to fifteen days or with fine which may extend to one thousand rupees or with both; and
(b) in the case of a contravention of the condition specified in clause (d) of section 4, with simple imprisonment which may extend to one month or with fine which may extend to one thousand rupees or with both.
(Cf. section 18, H.M.A., and clause 52, C.M.B.)
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