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P&H HC: Affidavit On Marital Status Must In Protection Pleas Filed By Couples - (24 Sep 2021)

FAMILY

Punjab and Haryana High Court has directed that the High Court Registry must ensure that before any protection plea is adjudicated upon, affidavits of both the petitioners disclosing their marital status must first be taken on record.

Tags : PUNJAB AND HARYANA HIGH COURT   AFFIDAVIT ON MARITAL STATUS  

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