Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 521 in Criminal Courts - Rules and Orders

521. The A file of a case in which an injunction has been issued under the Child Marriage Restraints Act shall not be destroyed till the child in respect of whom the injunction has been used has become a major. If there is no finding on the age of the child the record shall be destroyed after 14 years in the case of an injunction relating to a female and after 18 years in the case of an injunction relating to a male child.