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[Cites 0, Cited by 55] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(iv) in The Hindu Marriage Act, 1955

(iv)that her marriage (whether consummated or not) was solemnised before she attained the age of fifteen years and she has repudiated the marriage after attaining that age but before attaining the age of eighteen years.