Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in The Jammu and Kashmir Hindu Marriage Act, 1980

(3)Where any person entitled to be guardian in marriage under the foregoing provisions refuses, or if for any cause unable or unfit, to act as such, the person next in order shall be entitled to be the guardian.