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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(1) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(1)No person other than a party or parents of a party to a marriage shall give any present to a party or to the parents of a party to a marriage or to the person celebrating the marriage at the time of marriage or any other function or ceremony connected with the marriage of such party.