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P&H HC: Choice of Partner is Important Facet of Right to Life - (01 Feb 2021)

FAMILY

Punjab and Haryana High Court has ruled that parents and guardians cannot assume the right to dictate to their wards how and with whom they should spend their lives with once they attain the age of majority, observing that “choice of a partner is an important facet of the right to life”.

Tags : PUNJAB AND HARYANA HIGH COURT   CHOICE OF PARTNER  

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