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Union of India - Section

Section 11 in The Parsi Marriage And Divorce Act, 1936

11. Penalty for solemnizing marriage contrary to section 4

.Any priest knowingly and wilfully solemnizing any marriage contrary to and in violation of section 4 shall, on conviction thereof, be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both.