LexSection 22 — Punishment for wrongful action of Marriage Officer.
The Foreign Marriage Act, 1969
Any Marriage Officer who knowingly and wilfully solemnizes a marriage under this Act in contravention of any of the provisions of this Act shall be punishable with simple imprisonment which may extend to one year, or with fine which may extend to five hundred rupees, or with both.Open in Lexace · Ask the AI about this section