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 1] [Section 60] [Entire Act] Union of India - Subsection Section 60(2) in The Indian Christian Marriage Act, 1872 (2)neither of the persons intending to be married shall have a wife or husband still living;
