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Rajasthan HC: Live-in Relationship Between Married and Unmarried Person Not Permissible - (11 Jun 2021)

FAMILY

Rajasthan High Court has ruled that a live-in-relationship between a married and unmarried person is not permissible in a plea of the Couple who sought the protection of life and liberty, where the Man was already married.

Tags : RAJASTHAN HIGH COURT   LIVE-IN RELATIONSHIP BETWEEN MARRIED AND UNMARRIED PERSON  

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