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Report No. 23

21. Penalty for false declaration.-

If any citizen of India for the purpose of procuring a marriage, intentionally-

(a) where a declaration is required by this Act, makes a false declaration; or

(b) where a notice or certificate is required by this Act, signs a false notice or certificate; he shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine.

(Cf. clause 53, C.M.B. and Contrast section 45, S.M.A.)







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