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Madras HC Allows 18-Year-Old Girl to Go With Youth Though Not Legally Married - (20 Nov 2015)

Madras HC has dismissed petition filed by parents of 18-year-old Hindu girl and permitted her to go along with a Christian youth though they have not married, stating that, “she is free to go to any place at her will. As per law, she is not a person needing care and protection.”

Tags : MADRAS HC   18-YEAR-OLD HINDU GIRL  

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