(1)Any marriage solemnized under this Act shall be null and void [and may, on a petition presented by either party thereto against the other party, be so declared] [Substituted by Act 68 of 1976, Section 25, for "and may be so declared" (w.e.f. 27.5.1976).] by a decree of nullity if(i)any of the conditions specified in clauses (a), (b), (c) and (d) of section 4 has not been fulfilled; or(ii)the respondent was impotent at the time of the marriage and at the time of the institution of the suit.
