Section 12(1)(c) in The Hindu Marriage Act, 1955

Central Government Act

(c) that the consent of the petitioner, or where the consent of the guardian in marriage of the petitioner 6[ was required under

1. Ins. by Act 68 of 1976, s. 3.

2. Sub- section (2) omitted by s. 3, ibid.

3. Subs. by s. 4. ibid., for sub- section (1).

4. Ins. by s. 5, ibid.

5. Subs. by s. 6, ibid, for cl. (a).

6. subs. by Act 2 of, 1978, s. 6 and Sch. for certain words (w. e. f. 1- 10- 1978 ).

section 5 as it stood immediately before the commencement of the Child Marriage Restraint (Amendment) Act, 1978 ], (2 of 1978 ) the consent of such guardian was obtained by force 1[ or by fraud as to the nature of the ceremony or as to any material fact or circumstances concerning the respondent]; or