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State of Odisha - Section

Section 6A in The Orissa Hindu Marriages Registration Rules, 1960

6A. [ [Inserted vide O.G.E. No. 996 dated 15.7.2006.]

Any person who makes any false statement in such application in any material particular or has reason to believe to be false, shall, on conviction, be punished with fine which may extend to twenty five rupees.]