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Delhi HC Issues Notice on Plea for Declaration of Child Marriage as Void Ab Initio - (12 Jan 2021)

FAMILY

Delhi High Court has issued notice on a plea seeking directions for the declaration of Section 3(1) of the Prohibition of Child Marriage Act, 2006 as ultra vires of the Constitution of India, 1949 insofar as it makes child marriage 'voidable'. It specifically seeks the declaration of child marriages as performed in the state of Delhi to be treated as 'void ab initio'.

Tags : DELHI HIGH COURT   CHILD MARRIAGES  

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