AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 90

Canon 1067

1. A man before completing his sixteenth year, and a woman before completing her fourteenth cannot contract a valid marriage.

2. Although a marriage contracted after the aforesaid age is valid yet pastors of souls should try to deter young people from marrying before the age at which according to the received customs of the country marriage is usually contracted.1

1. Canon 1034 requires the pastor to dissuade minor from marrying without knowledge or against reasonable wishes of parents.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement