Section 13(6) in The Prohibition of Child Marriage Act, 2006
(6)No injunction under sub-section (1)shall be issued against any person or member of any organisation or association of persons unless the Court has previously given notice to such person, members of the organisation or association of persons, as the case may be, and has offered him or them an opportunity to show cause against the issue of the injunction:Provided that in the case of any urgency, the Court shall have the power to issue an interim injunction without giving any notice under this section.
