Section 68 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
68. Issuing certificate after expiry of notice, or in case of minor, within fourteen days after notice, or against authorised prohibition.
- Any Marriage Registrar knowingly and wilfully issuing any certificate for marriage after the expiration of two months after the notice has been entered by him as aforesaid, orknowingly and wilfully issuing without the order of a competent Court authorising him so to do, any certificate for marriage, where one or the parties intending marriage is a minor, before the expiration of fourteen days after the entry of such notice, or any certificate the issue of which has been forbidden as aforesaid by any person authorised in this behalf,shall be deemed to have committed an offence under section 166 of the Ranbir Penal Code (XII of 1989).
