3. Performance of ceremonies, etc., for remarriage of widow.
- The words used, ceremonies performed or stipulations made which are considered sufficient to constitute a valid marriage of an unmarried Hindu woman shall also be considered sufficient to constitute a marriage of a Hindu ............... shall be declared invalid on ................. ceremonies or stipulations do not apply. But in a sect where such marriage is, according to custom, deemed to be consummated in any other manner the provisions of this section shall have no effect on such custom.
