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All. HC: Muslim Man Can’t Marry Another Woman if he Isn't Capable of Fostering First Wife, Children - (11 Oct 2022)

FAMILY

Allahabad High Court while observing that as per the mandate of the Holy Quran bigamy is not sanctified unless a man can do justice to orphans, has held that a Muslim man has to prevent himself to perform a second marriage if he is not capable of fostering his wife and children.

Tags : ALLAHABAD HIGH COURT   MUSLIM MAN   FOSTERING  

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