LexSection 20 — Amendment of Act No. 25 of 1955.
The Prohibition of Child Marriage Act, 2006
In the Hindu Marriage Act, 1955, in section 18, for clause (a) , the following clause shall be substituted, namely:-- "(a) in the case of contravention of the condition specified in clause (iii) of section 5, with rigorous imprisonment which may extend to two years or with fine which may extend to one lakh rupees, or with both".Open in Lexace · Ask the AI about this section