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The Foreign Marriage Act, 1969 21.Punishment for false declaration.- If any citizen of India for the purpose of procuring a marriage, intentionally --- (a) where a declaration is required by this Act, makes a false declaration; or (b) where a notice or certificate is required by this Act, signs a false notice or certificate ; he shall be punishable with imprisonment for a term which may extend to three years and shall also be liable.    |
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