Section 12(1)(b) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

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State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998

(b)if the husband or the wife makes any statement or declaration in such memorandum which is false in any material particular or submits any documents or papers which he or she, as the case may be, knows or has reason to believe to be false,

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State of Maharashtra - Subsection

Section 12(1)(b) in The Maharashtra Regulation Of Marriage Bureaus And Registration Of Marriages Act, 1998