Section 12 in The Prohibition of Child Marriage Act, 2006
12. Marriage of a minor child to be void in certain circumstances
.Where a child, being a minor(a)is taken or enticed out of the keeping of the lawful guardian; or(b)by force compelled, or by any deceitful means induced to go from any place; or(c)is sold for the purpose of marriage; and made to go through a form of marriage or if the minor is married after which the minor is sold or trafficked or used for immoral purposes,such marriage shall be null and void.
