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Bengal Presidency - Section

Section 10 in The Bengal Births And Deaths Registration Act, 1873

10. Penalty for wilfully giving false information. -

Whoever wilfully makes or causes to be made, for the purpose of being inserted in any register of births or deaths any false statement touching any of the particulars required to be known and registered, shall be punishable at the discretion of the Magistrate with a fine not exceeding fifty rupees.