Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(4) in The Prohibition of Child Marriage Act, 2006 (4)In case the party making the petition under section 3 is the female contracting party, the district Court may also make a suitable order as to her residence until her remarriage.
