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CIVIL - Child Marriages not Exempted from Compulsory Registration: Kerala HC - (19 Feb 2019)

CIVIL

Kerala High Court has upheld circulars issued by Local Self Government Authorities of Kerala Government making under-age marriages compulsorily registerable and observed that it would ensure that there is adequate proof to penalise the offenders under the Prohibition of Child Marriage Act.

Tags : KERELA HIGH COURT   CHILD MARRIAGE  

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