Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 4A in The Orissa Hindu Marriages Registration Rules, 1960 4A. Any party to the marriage contravening the provisions of Rule 4, shall be punishable with fine which may extend to Rs. 25 (Rupees twenty five) only.
