Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 14 in The M.P. Compulsory Registration of Marriages Rules, 2008 14. Penalty for destroying or altering register. - Whoever destroys or temper the register shall be punished in accordance with the law prevailing for the time being in force.
