Section 45 — Penalty for signing false declaration or certificate.
The Special Marriage Act, 1954
Every person making, signing or attesting any declaration or certificate required by or under this Act containing a statement which is false and which he either knows or believes to be false or does not believe to be true shall be guilty of the offence described in section 199 of the Indian Penal Code (45 of 1860).Open in Lexace · Ask the AI about this section