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Child Marriage Restraint Act, 1929

3. Punishment for male adult below twenty-one years of age marrying a child

Whoever, being a male above eighteen years of age and below twenty-one, contracts a child marriage 8[shall be punishable with simple imprisonment which may extend to fifteen days, or with fine which may extend to one thousand rupees, or with both].



Child Marriage Restraint Act, 1929 Back




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