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] [Entire Act] Union of India - Section Section 5 in THE PERSONAL LAWS (AMENDMENT) ACT, 2019 5. Amendment of section 13 of Act No. 25 of 1955. In the Hindu Marriage Act, 1955, in section 13, in sub-section (1), clause (iv) shall be omitted.
