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[Cites 0, Cited by 236] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(a) in The Hindu Minority And Guardianship Act, 1956

(a)in the case of a boy or an unmarried girl—the father, and after him, the mother: provided that the custody of a minor who has not completed the age of five years shall ordinarily be with the mother;