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P&H HC Suggests Safe Houses for Protection of Couples Married Against Family’s Wishes - (12 Mar 2021)

CIVIL

Punjab and Haryana High Court has suggested that safe houses be made available in each district of Punjab, Haryana as well as the Union Territory of Chandigarh to protect the life and liberty of couples who have married against the wishes of their family.

Tags : PUNJAB AND HARYANA HIGH COURT   PROTECTION OF COUPLES  

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