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Allahabad HC: Misuse of Section 498A of IPC Affecting Institution of Marriage - (15 Jun 2022)

CRIMINAL

Allahabad High Court has held that misuse of Section 498A of Indian Penal Code (IPC) is impacting the traditional institution of marriage and live-in relationships are replacing traditional marriage to avoid legal baggage.

Tags : ALLAHABAD HIGH COURT   SECTION 498A   LIVE-IN RELATIONSHIP  

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