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State of Madhya Pradesh - Section

Section 13 in The M.P. Compulsory Registration of Marriages Rules, 2008

13. Penalty for making false statement in the memorandum of marriage.

- Any person who makes or verifies any false statement in the memorandum of marriage, which he or she known or has reason to believe to be false, shall be punished in accordance with the law prevailing for the time being in force.