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Delhi HC: Minor Girl Can Marry Without Parents' Consent on Attaining Puberty - (23 Aug 2022)

FAMILY

Delhi High Court has held that as per Mohammedan Law, a minor girl who had attained the age of puberty can marry without consent of her parents and has a right to reside with her husband even when she is less than 18 years of age.

Tags : DELHI HIGH COURT   MOHAMMEDAN LAW   PUBERTY   CONSENT  

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