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Kerala HC: POCSO Shall Prevail Over Muslim Personal Law - (21 Nov 2022)

CRIMINAL

Kerala High Court has held that a marriage between Muslims under personal law is not excluded from the ambit of POCSO Act, and if one of the parties to the marriage is a minor, irrespective of the validity of the marriage, offences under the POCSO Act will apply.

Tags : KERALA HIGH COURT   POCSO   MUSLIM PERSONAL LAW  

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