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Supreme Court: Can Use Child Rape Law in Teen Marriages - (01 Sep 2017)

Supreme Court has said that marriage is not an exemption under the law to protect children from sexual offences even though marital rape is not recognised as a crime and Indian Penal Code (IPC) protects any man having sexual intercourse with his minor wife above 15 years of age.

Tags : SUPREME COURT   MARITAL RAPE  

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