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P&H HC: Muslim Girl of Age Above 16 Years Can Enter Into Marriage With Person Of Her Choice - (20 Jun 2022)

FAMILY

Punjab and Haryana High Court has granted protection to 16 years old muslim Girl who married a 21 years old muslim boy and held that she is of marriageable age under Muslim Personal Law.

Tags : PUNJAB AND HARYANA HIGH COURT   MUSLIM PERSONAL LAW   MARRIAGE  

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