Report No. 15
28. Bride's own consent.-
Another point raised in connection with the marriage of a minor bride is that under the Canon Law, if she is over fourteen years of age, her own consent must also be obtained before a marriage could be solemnised and such a provision should be enacted in the present law. Speaking practically, the parents or guardians would be acting wisely in obtaining the consent of the bride or else she might refuse to go through it. But as, in law, she is incapable of giving consent, that cannot be prescribed as a condition of a valid marriage.
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