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SC Dismisses Petition Challenging Rajasthan Law Permitting Registration of Child Marriages - (30 Aug 2022)

CIVIL

Supreme Court on India has dismissed a petition challenging section 8 of the Rajasthan Compulsory Registration of Marriages (Amendment) Bill, 2021, and observed that provision was for past actions of marriages keeping in the mind the plight of the parties, and is not yet an Act.

Tags : SUPREME COURT   CHILD MARRIAGE   REGISTRATION  

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