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Delhi High Court: Nikah After Marriage Under Special Marriage Act, Divorce Petition Maintainable - (26 Mar 2018)

Delhi High Court has held that Family Court can entertain and try a petition for dissolution of marriage under the Special Marriage Act, if the parties married under the SMA, 1954, even though they performed Nikah ceremony subsequently.

Tags : DELHI HIGH COURT   SPECIAL MARRIAGE ACT  

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