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P&H HC: Merely Because Adult Boy Not of Marriageable Age, Would Not Deprive Right to Live Together - (20 Dec 2021)

Punjab and Haryana High Court has observed that merely because the adult boy is not of marriageable age, it would not deprive the young couple of their fundamental right as enshrined under Article 21 of the Constitution in protection plea of a young couple in a live-in relationship.

Tags : PUNJAB AND HARYANA HIGH COURT   RIGHT TO LIVE TOGETHER  

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