Section 7 in The Hindu Widow's Remarriage and Property Act, 1989, (1933 A. D.)
7. Ceremonies constituting valid marriage to have same effect on widow's marriage.
- Whatever words spoken, ceremonies performed or engagements made on the marriage of a Hindu female who has not been previously married, are sufficient to constitute a valid marriage, shall have the same effect if spoken, performed or made on the marriage of a Hindu widow ; and no marriage shall be declared invalid on the ground that such words, ceremonies or engagements are inapplicable to the case of a widow.
