Section 18 in The Hindu Marriage Act, 1955

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-

(a) in the case of a contravention of the condition specified in clause (iii) of section 5, with simple imprisonment which may extend to fifteen days, or with fine which may extend to one thousand 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; 2[ 3[

1. Subs. by Act 2 of 1978. s. 6 and Sch., for" (v) and (vi)" (w. e. f. 1- 10- 1978 ).

2. The word" and" omitted by s. 6 and Sch.. ibid. (w. e. f. 1- 10- 1978 ).

3. Cl. (c) omitted by s. 6 and Sch, ibid. (w. e. f. 1- 10- 1978 ).

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