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 7] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Prohibition of Child Marriage Act, 2006 (3)The petition under this section may be filed at any time but before the child filing the petition completes two years of attaining majority.
