Section 7 — Power of district court to modify orders issued under section 4 or section 5.

The Prohibition of Child Marriage Act, 2006
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.

Official Hindi (PDF) ↗

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