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] [Section 24] [Entire Act] State of Jharkhand - Subsection Section 24(iii) in The Jharkhand Compulsory Registration of Marriages Act, 2017 (iii)Making baseless and false objection about the registration of marriage shall also attract a penalty of Rs. 5,000/-.
