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 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(ii) in Hindu Marriage (Punjab) Rules, 1956 (ii)Whether the petitioner and the respondent were Hindus by religion at the time of the marriage and whether they continue to be so upto the date of the filing of the petition.
