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Supreme Court: Don’t Punish Child for Marrying Female Adult - (06 Jan 2020)

FAMILY

Supreme Court has observed that says Section 9 of Prohibition of Child Marriage Act, 2006 is only concerned with punishment for male adult marrying a child. The anti-child marriage law does not intend to punish a male aged between 18 and 21 years for marrying a “female adult,”.

Tags : SUPREME COURT   CHILD  

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