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 6] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Child Marriage Restraint Act, 1929 (a)[ "child" means a person who, if a male, has not completed twenty-one years of age, and if a female, has not completed eighteen years of age;]
