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Section 17 — Punishment of bigamy.

Hindu Marriage Act, 1955
Any marriage between two Hindus solemnized after the commencement of this Act is void if at the date of such marriage either party had a husband or wife living; and the provisions of sections 494 and 495 of the Indian Penal Code, 1860 (45 of 1860), shall apply accordingly.

Official Hindi (PDF) ↗

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