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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(vi) in The Jammu and Kashmir Hindu Marriage Act, 1980 (vi)where the bride has not completed the age of eighteen years the consent of her guardian in marriage, if any, has been obtained for the marriage.
