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J&K HC: No Law Or Religion Gives License to Father to Harass Daughter for Refusing to Marry - (11 Nov 2021)

FAMILY

Jammu and Kashmir High Court has observed that no law or religion gives a license to a father to harass or intimidate his major daughter just because she does not accede to his wishes to marry a particular person.

Tags : JAMMU AND KASHMIR HIGH COURT   NO LAW OR RELIGION GIVES LICENSE TO FATHER  

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