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State of Tamilnadu - Section

Section 67 in Tamil Nadu Court of Wards Act, 1902

67. Abetting unsanctioned marriage of wards, etc.

- Whoever, without the previous consent of the Court, abets the marriage of any of the persons specified in clauses (a), (b) and (c) of section 23 shall be liable, on conviction before a Court of Session, to a fine not exceeding Rs. 2,000 or to imprisonment for a term not exceeding six months or to both.