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Allahabad HC: Mandatory Publication of Notice of Intended Marriage Not Mandatory - (14 Jan 2021)

FAMILY

Allahabad High Court has held that requirement of publication of notice of intended marriage under Section 6 and inviting/entertaining objections under Section 7 of the Special Marriage Act, 1954 is not mandatory.

Tags : ALLAHABAD HIGH COURT   MANDATORY PUBLICATION OF NOTICE OF INTENDED MARRIAGE  

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