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Hindu Marriage Between Hindu and Non-Hindu Individuals is Valid: Bombay HC - (14 Feb 2019)

Bombay High Court has held, if a marriage is performed as per Hindu rites by two individuals, in which one is of another religion, then their marriage is valid and court also quashed orders passed by a Mumbai Family Court, terming illegal, a marriage between a Hindu woman and a Christian man.

Tags : BOMBAY HIGH COURT   HINDU MARRIAGE FOR A NON-HINDU SPOUSE IS VALID  

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