LexSection 9 — Punishment for male adult marrying a child.
The Prohibition of Child Marriage Act, 2006
Whoever, being a male adult above eighteen years of age, contracts a child marriage shall be punishable with rigorous imprisonment which may extend to two years or with fine which may extend to one lakh rupees or with both. STATE AMENDMENT Karnataka Amendment of section 9.-- In section 9 of the principal Act, for the words “be punishable with rigorous imprisonment which may extend to two years”, the words “be punishable with rigorous imprisonment of not less one year which may extend up to two years” shall be substituted. [ Vide Karnataka Act 26 of 2017, s. 3].Open in Lexace · Ask the AI about this section