The Prohibition Of Child Marriage Act, 2006

Follow |
0
Followers
|

Section 20, Amendment of Act No. 25 of 1955

Section 16, Child Marriage Prohibition Officers

Section 17, Child Marriage Prohibition Officers to be public servants.

Section 14, Child marriages in contravention of injunction orders to be void

Section 3, Child marriages to be voidable at the option of contracting party being a child

Section 8, Court to which petition should be made

Section 5, Custody and maintenance of children of child marriages

Section 2, Definitions

Section 6, Legitimacy of children born of child marriages

Section 12, Marriage of a minor child to be void in certain circumstances

Section 15, Offences to be cognizable and non-bailable

Section 13, Power of court to issue injunction prohibiting child marriages

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

Section 19, Power of State Government to make rules

Section 18, Protection of action taken in good faith

Section 4, Provision for maintenance and residence to female contracting party to child marriage

Section 9, Punishment for male adult marrying a child

Section 11, Punishment for promoting or permitting solemnisation of child marriages

Section 10, Punishment for solemnising a child marriage

Section 21, Repeal and savings