18. Punishment for contravention of certain other conditions for a Hindu marriage.—
Every
person who procures a marriage of himself or herself to be solemnized under this Act in contravention of
the conditions specified in clauses (iii), (iv), 1[and
(v)] of section 5 shall be punishable—
2
[
(a) in the case of contravention of the condition specified in clause (iii) of section 5, with
rigorous imprisonment which may extend to two years or with fine which may extend to one lakh
rupees, or with both.]
(b) in the case of a contravention of the condition specified in clause (iv) or clause
(v) of
section 5, with simple imprisonment which may extend to one month, or with fine which may extend
to one thousand rupees, or with both; 3* * *
4
* * * * * *
JURISDICTION AND PROCEDURE
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