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SC: Consent of Community not Necessary Once Two Adult Individuals Agree to Enter Into Wedlock - (12 Feb 2021)

FAMILY

Supreme Court has observed that consent of the family or the community or the clan is not necessary once two adult individuals agree to enter into a wedlock. It also said that the police authorities shall formulate guidelines and training programmes how to handle 'socially sensitive cases.

Tags : SC   CONSENT  

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