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Union of India - Section

Section 6 in The Prohibition of Child Marriage Act, 2006

6. Legitimacy of children born of child marriages

.Notwithstanding that a child marriage has been annulled by a decree of nullity under section 3, every child begotten or conceived of such marriage before the decree is made, whether born before or after the commencement of this Act, shall be deemed to be a legitimate child for all purposes.