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Karnataka HC: Personal Law Cannot Override Special Laws of POCSO Act, Child Marriage Restraint Act - (22 Jun 2021)

FAMILY

Karnataka High Court has said that though second marriage is permissible under the Mohammedan Law, but the personal law cannot override the Special Law of Protection of Children from Sexual Offences Act, 2012, Child Marriage Restraints Act, 1929 and General Penal Code of this Country.

Tags : KARNATAKA HIGH COURT   PERSONAL LAW  

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