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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 7 in The Prohibition of Child Marriage Act, 2006

7. Power of district Court to modify orders issued under section 4 or section 5

.The district Court shall have the power to add to, modify or revoke any order made under section 4 or section 5 and if there is any change in the circumstances at any time during the pendency of the petition and even after the final disposal of the petition.