Section 71 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
71. Destroying or falsifying register-books.
- Whoever, by himself or another, wilfully destroys or injures any register-book or the counterfoil certificate thereof, or any part thereof, or any authenticated extract therefrom,or falsely makes or counterfeits any part of such register-book or counterfoil certificateor wilfully inserts any false entry in any such register-book or counterfoil certificate or authenticated extract,shall be punished with imprisonment for a term which may extend to seven years, and shall also be liable to fine.
