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Gujarat HC Says Few Unwitting Lapses are 'Not Adultery' - (12 Oct 2015)

Gujarat High Court has confirmed a lower court's definition of adultery, where it said that a couple of lapses in behaviour, if they are unwitting, cannot be called adultery. However, a singular premeditated act of sexual intercourse by one spouse with another person would be adultery.

Tags : GUJARAT HIGH COURT   ADULTERY  

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