Section 4 in Uttarakhand Freedom of Religion Act, 2018
4. Complaint to conversion of religion.
- Any aggrieved person under Section 3 or his parents or brother-sister complaint to the Court of such conversion of religion on the ground that it would contravene of the conditions specified in Section 3:Provided that, where aggrieved person or his brother or sister are under the age of eighteen years, or are idiot or lunatic, or are from sickness or infirmity unable to make a complaint some other person or by any other person who is related to him by blood, marriage or adoption, a complaint may be made on his behalf with the leave of the Court.
