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P&H HC: Marriage Of Minor Becomes Valid If Not Declared Void Till Age of 18 - (27 Sep 2021)

FAMILY

Punjab and Haryana High Court has held that if a girl marries before attaining the age of 18 years, she can seek separation through a decree of divorce, if till attaining the age of majority, the marriage was not declared void under the Hindu Marriage Act, 1955.

Tags : PUNJAB AND HARYANA HIGH COURT   MARRIAGE OF MINOR  

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