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] [Entire Act] Union of India - Section Section 3 in The Anand Marriage Act, 1909 3. Exemption of certain marriages from Act Nothing in this Act shall apply to --(a)any marriage between persons not professing the Sikh religion, or(b)any marriage which has been judicially declared to be null and void.
