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Section 11 — Void marriages.

Hindu Marriage Act, 1955
Any marriage solemnised after the commencement of this Act shall be null and void and may, on a petition presented by either party thereto 1 [against the other party], be so declared by a decree of nullity if it contravenes any one of the conditions specified in clauses (i), (iv) and (v) of section 5.

Official Hindi (PDF) ↗

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