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[Cites 0, Cited by 6] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(g) in The Hindu Marriage Act, 1955

(g)“degrees of prohibited relationship”— two persons are said to be within the “degrees of prohibited relationship”—
(i)if one is a lineal ascendant of the other; or
(ii)if one was the wife or husband of a lineal ascendant or descendant of the other; or
(iii)if one was the wife of the brother or of the father's or mother's brother or of the grandfather's or grandmother's brother of the other; or
(iv)if the two are brother and sister, uncle and niece, aunt and nephew, or children of brother and sister or of two brothers or of two sisters;