Section 22 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
22. Penalty for wilfully giving false information.
- If any person wilfully makes, or caused to be made, for the purpose of being inserted in any register of births or deaths, any false statement in connection with any notice of a birth or death under this Act, he shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both.D- Correction of Errors
