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 0] [Section 7A(3)] [Section 7A] [Entire Act] State of Tamilnadu - Subsection Section 7A(3)(b) in Hindu Marriage (Tamil Nadu Amendment) Act, 1967 (b)render invalid a marriage between any two Hindus solemnized at any time before such commencement, if such marriage was valid at that time; or