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 1] [Section 15] [Entire Act] Union of India - Subsection Section 15(d) in The Special Marriage Act, 1954 (d)the parties have completed the age of twenty-one years at the time of registration;
