Section 6 — Legitimacy of children born of child marriages.

The Prohibition of Child Marriage Act, 2006
Notwithstanding that a child marriage has been annulled by a decree of nullity under section 3, every child begotten or conceived of such marriage before the decree is made, whether born before or after the commencement of this Act, shall be deemed to be a legitimate child for all purposes.

Official Hindi (PDF) ↗

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