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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(a) in Prohibition of Child Marriage (Karnataka Amendment) Act, 2016

(a)for the words "be punishable with rigorous imprisonment which may extend to two years", the words "be punishable with a rigorous imprisonment of not less than one year which may extend up to two years" shall be substituted.