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Section 3(5) in The Indian Divorce Act, 1869 ["Section 3"] ["Complete Act"]

Citedby 4 docs

Mrs. L. Hilt vs V. Hilt on 4 September, 1942

Mrs. Beatrice Honor Agatha Goodal vs Mr. Harrylock Charles David ... on 15 December, 1932

Joykutty Mathew vs Valsamma Kuruvilla on 17 October, 1989

B. Iswarayya vs Swarnam Iswarayya on 15 February, 1929


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Central Government Act
(5) " Minor children."-" minor children" means, in the case of sons of Native fathers, boys who have not completed the age of sixteen years, and, in the case of daughters of Native fathers, girls who have not completed the age of thirteen years. In other cases it means unmarried children who have not completed the age of eighteen years: