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 0] [Section 3] [Entire Act] State of Jharkhand - Subsection Section 3(vii) in The High Court of Jharkhand Hindu Marriage Rules, 2017 (vii)Under Section 26 to make, revoke suspend or vary an order for provision regarding the custody, maintenance or education of minor children.
