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Supreme Court: Male Between Age of 18 and 21 Years Cannot be Punished for Marrying Female Adult - (25 Nov 2019)

FAMILY

Supreme Court has ruled that a male aged between 18 years and 21 years who contracts a marriage with a female adult cannot be punished under Section 9 of Prohibition of Child Marriage Act, 2006.

Tags : SUPREME COURT   FEMALE ADULT  

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