Section 12 — Penalty for priest’s neglect of requirements of section 6.
The Parsi Marriage and Divorce Act, 1936.
Any priest neglecting to comply with any of the requisitions affecting him contained in section 6 shall, on conviction thereof, be punished for every such offence with simple imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees, or with both.Open in Lexace · Ask the AI about this section