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Gauhati HC: Second Marriage Contracted by Muslim Man with Hindu Woman is Void - (13 Sep 2021)

FAMILY

Gauhati High Court has observed that section 4 of the Special Marriage Act, 1954 does not save a second marriage contracted by a Muslim male with a Hindu woman, and thus it would be void.

Tags : GAUHATI HIGH COURT   SECOND MARRIAGE CONTRACTED BY MUSLIM MAN WITH HINDU WOMAN  

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