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Bombay High Court Strikes Down Article 19 of Portuguese Law on Marriage and Divorce - (23 Oct 2019)

CONSTITUTION

Bombay High Court has struck down as unconstitutional Article 19 of the Portuguese law that gave legal sanctity to church tribunals in dealing with marriages and divorces of Catholics. The Court has struck down Article 19 of Decree Number 35461 cancelling the marriages as unconstitutional and illegal.

Tags : BOMBAY HIGH COURT   PORTUGUESE LAW  

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