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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Devdasi System (Abolition) Act, 2005

(1)Notwithstanding any custom, usage, rule or any law to the contrary, no marriage contracted by a woman being a Devdasi shall be invalid and no issue of such marriage shall be illegitimate by reason only of such woman being a Devdasi.