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Union of India - Section

Section 21 in The Foreign Marriage Act, 1969

21. Punishment for false declaration.—

If any citizen of India for the purpose of procuring a marriage, intentionally—
(a)where a declaration is required by this Act, makes a false declaration; or
(b)where a notice or certificate is required by this Act, signs a false notice or certificate,
he shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine.