Section 35(b) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
(b)if he has been sentenced by a Criminal Court to imprisonment,-(i)for an offence which involves moral turpitude and which is punishable with imprisonment for a term exceeding six months;(ii)for an offence punishable under sections 20, 21 or 22 of the Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976,
