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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(4) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957

(4)issuing certificate against authorised prohibition. - Issues any certificate the issue of which has been prohibited, as in this Act provided, by any person authorised to prohibit the issue thereof ;shall be punished with imprisonment for a term which may extend to five years, and shall also be liable to fine.