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 6] [Entire Act]

Union of India - Section

Section 19 in The Prohibition of Child Marriage Act, 2006

19. Power of State Government to make rules

(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.
(2)Every rule made under this Act shall, as soon as may be after it is made, be laid before the State Legislature.