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State of Maharashtra - Section

Section 4 in The Hindu Widows' Marriage Act

4. Widow under sixteen years of age not to remarry.

- Notwithstanding anything contained in this Act, no widow under sixteen years of age shall re-marry, nor shall her guardian, if any, cause her to marry.Explanation. - For purposes of this section a widow who has completed the sixteenth year of her age shall be deemed to be a major.