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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(b) in The Hindu Marriage Act, 1955

(b)in the case of a contravention of the condition specified in clause (iv) or clause (v) of section 5, with simple imprisonment which may extend to one month, or with fine which may extend to one thousand rupees, or with both;