Indian Penal Code, 1860

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Sections	Particulars
Chapter XX	Of Offences Relating To Marriage
496	Marriage ceremony fraudulently gone through without lawful marriage
Description	Whoever, dishonestly or with a fraudulent intention, goes through the ceremony of being married, knowing that he is not thereby lawfully married, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.