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 4] [Section 5] [Entire Act] Union of India - Subsection Section 5(a) in The Hindu Marriage Act, 1955 (a)is incapable of giving a valid consent to it in consequence of unsoundness of mind; or
