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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(b) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(b)makes any statement in a memorandum delivered or sent to the Registrar under section 5 or under section 6 is false in any material particular and which he knows or has reason to believe to be fase,