Preamble.-
Whereas, in the case of persons domiciled in 2[India] it is expedient 3[to specify the age of majority]; It is hereby enacted as follows: -
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Preamble.- Whereas, in the case of persons domiciled in 2[India] it is expedient 3[to specify the age of majority]; It is hereby enacted as follows: - |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
