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SC Issues Notice on Plea Challenging Provisions of Special Marriages Act, 1954 - (17 Sep 2020)

FAMILY

Supreme Court has issued notice in a plea challenging provisions of the Special Marriages Act, 1954 in so far as they require the parties to the marriage to establish their private details, open for public scrutiny, before 30 days of intended marriage.

Tags : SUPREME COURT   SPECIAL MARRIAGES ACT   1954  

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