- A marriage which is valid under section 4 may be dissolved on or after the date on which this Act comes into force,-(a)by a registered instrument of dissolution executed by the parties thereto; or(b)by an order of dissolution as hereinafter provided:Provided that if either or both the parties is or are minors, the marriage shall not be dissolved until after the party has become a major or both the parties have become majors, as the case may be.Nothing contained in this section shall be deemed to invalidate any dissolution of the marriage effected before the date on which this Act comes into force in accordance with the custom prevailing in community to which the parties belong.
