Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Section 4] [Entire Act] Union of India - Subsection Section 4(a) in The Hindu Minority And Guardianship Act, 1956 (a)“minor” means a person who has not completed the age of eighteen years;
