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P&H HC: Prohibition of Child Marriage Law Does Not Differentiate on Basis of Religion - (03 May 2021)

FAMILY

Punjab and Haryana High Court has observed that even though Muslim Personal law permits marriage upon attaining the age of puberty, the Prohibition of Child Marriage Act, 2006 is a secular law and does not make any such distinction on the basis of religion.

Tags : PUNJAB AND HARYANA HIGH COURT   PROHIBITION OF CHILD MARRIAGE LAW  

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