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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(4) in The Indian Christian Marriage Act, 1872

(4)Issuing certificate against authorized prohibition.— Issues any certificate the issue of which has been prohibited, as in this Act provided, by any person authorized to prohibit the issue thereof,shall be punished with imprisonment for a term which may extend to five years, and shall also be liable to fine.