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Indian Christian Marriage Act,1872 72. Issuing certificate after expiry of notice, or, in case of minor, within fourteen days after notice, or against authorized prohibition Any Marriage Registrar Knowingly and willfully issuing any certificate for marriage after the expiration of 40[two months] after the notice has been entered by him as aforesaid, or knowingly and willfully issuing, without the order of a competent Courts authorizing him so to do, any certificate for marriage, where one of the parties intending marriage is a minor, before the expiration of fourteen days after the entry of such notice, or any certificate the issue of which has been forbidden as aforesaid by any person authorized in this behalf, shall be deemed to have committed an offence under section 166 of the Indian Penal Code.    |
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