Section 62(b) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(b)where a notice or certificate is required by this Act, signs a false notice or certificate, shall be deemed to have committed the offence punishable under section 193 of the Ranbir Penal Code (XII of 1989) with imprisonment of either description for a term which may extend to three years and, at the discretion of the Court, with fine.
