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P&H HC Makes Declaration Regarding Status of Minor Children from First Marriage Mandatory - (20 Jan 2022)

FAMILY

Punjab and Haryana High Court has made it mandatory for parties moving the High Court with their protection pleas in case of Live-in relationships or second marriage, despite subsisting marriages, to declare the status of the minor children from their first marriage, if any.

Tags : PUNJAB AND HARYANA HIGH COURT   STATUS OF MINOR CHILDREN FROM FIRST MARRIAGE  

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