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Kerala HC Permits Registration of Marriage of Couple Residing Abroad Through VC - (13 Jul 2021)

FAMILY

Kerala High Court has allowed the registration of marriage of a couple residing abroad through video conferencing, without requiring a power of attorney. The Court has enhanced the scope of online registration of marriage, particularly for couples who left India without executing a power of attorney and were restrained from registering their marriages through video conferencing.

Tags : KERALA HIGH COURT   REGISTRATION OF MARRIAGE OF COUPLE RESIDING ABROAD  

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