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 12] [Section 5] [Entire Act] Union of India - Subsection Section 5(1) in The Prohibition of Child Marriage Act, 2006 (1)Where there are children born of the child marriage, the district Court shall make an appropriate order for the custody of such children.
