Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 51] [Entire Act]

Union of India - Section

Section 3 in The Majority Act, 1875

3. Age of majority of persons domiciled in India.

(1)Every person domiciled in India shall attain the age of majority on his completing the age of eighteen years and not before.
(2)In computing the age of any person, the day on which he was born is to be included as a whole day and he shall be deemed to have attained majority at the beginning of the eighteenth anniversary of that day.