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PIL to Lower Men’s Marriageable Age from 21 to 18 Dismissed by Supreme Court - (23 Oct 2018)

Supreme Court has dismissed a public interest litigation filed seeking to lower the legal age of men to marry from 21 to 18 and also imposed a cost of Rs.25,000/- on the petitioner while dismissing the petition.

Tags : SUPREME COURT   MARRIGEABLE AGE  

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