Section 6 in Uttarakhand Freedom of Religion Act, 2018
6. Marriages done for sole purpose of conversion to be declared null and void.
- Any marriage which was done for the sole purpose of conversion by the man of one religion with the woman of another religion either by converting himself before or after marriage or by converting the woman before or after marriage may be declared null and void by the family court or where family court is not established, the court having jurisdiction to try such case on a petition presented by either party thereto against the other party of the marriage.
