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Citedby 134 docs - [View All]
Krishna Obroi vs Vijay Kumar Obroi on 24 February, 1970
S.Krishnamma, Widow Of vs T.S.Viswajith, S/O.Saraswathy ... on 30 September, 2009
Hindu Widows Re-Marriage Act, 1856
S. Nagalingam vs Sivagami on 31 August, 2001
Ambalal Shankarbhai Patel vs Union Of India (Uoi) on 28 January, 1991

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[Complete Act]
Central Government Act
Section 7 in The Hindu Marriage Act, 1955
7. Ceremonies for a Hindu marriage.
(1) A Hindu marriage may be solemnized in accordance with the customary rites and ceremonies of either party thereto.
(2) Where such rites and ceremonies include the saptapadi (that is, the taking of seven steps by the bridegroom and the bride jointly before the sacred fire), the marriage becomes complete and binding when the seventh step is taken.