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Rajasthan HC: Engagement of Child Not Offence U/S 11 Of Child Marriage Act - (29 Apr 2022)

CRIMINAL

Rajasthan High Court has observed that Section 11 of the Prohibition of Child Marriage Act, 2006 makes it abundantly clear that organizing marriage is a sine qua non to form an offence under the Act. Though, mere engagement of a child in any case does not amount to an offence under Section 11.

Tags : RAJASTHAN HIGH COURT   SECTION 11   PROHIBITION OF CHILD MARRIAGE ACT   2006   ENGAGEMENT  

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