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] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(vi) in Hindu Marriage (Punjab) Rules, 1956 (vi)Whether any children were born of the marriage and if so, the date and place of birth and the name and sex of each child separately; and whether alive or dead.
