A marriage may be solemnized between any two Hindus, if the following conditions are fulfilled, namely:(i)neither party has a spouse living at the time of the marriage;(ii)at the time of the marriage, neither party(a)is incapable of giving a valid consent to it in consequence of unsoundness of mind; or(b)though capable of giving a valid consent, has been suffering from mental disorder of such a kind or to such an extent as to be unfit for marriage and the procreation of children; or(c)has been subject to recurrent attacks of insanity ***;(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;(iv)the parties are not within the degrees of prohibited relationship unless the custom or usage governing each of them permits of a marriage between the two;(v)the parties are not sapindas of each other, unless the custom or usage governing each of them permits of a marriage between the two;***
