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 191] [Section 5] [Entire Act] Union of India - Subsection Section 5(iii) in The Hindu Marriage Act, 1955 (iii)the bridegroom has completed the age of twenty-one years and the bride, the age of eighteen years at the time of the marriage;
