Section 62 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
62. False oath, declaration, notice or certificate for procuring marriage.
- Whoever, for the purpose of procuring a marriage or licence of marriage, intentionally,-(a)where an oath or declaration is required by this Act, or by any rule or custom of a Church according to the rites and ceremonies of which a marriage is intended to be solemnised, such Church being the Church of England or of Scotland or of Rome, makes a false oath or declaration, or(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.
