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 15] [Section 4] [Entire Act] Union of India - Subsection Section 4(c) in The Special Marriage Act, 1954 (c)the male has completed the age of twenty-one years and the female the age of eighteen years;
