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Kerala HC Strikes Down 10A of Divorce Act, 1869 - (12 Dec 2022)

FAMILY

Kerala High Court has held that fixation of the minimum period of separation of one year under Section 10A of the Divorce Act, 1869 for filing divorce petition by mutual consent is violative of the fundamental rights and is unconstitutional.

Tags : KERALA HIGH COURT   DIVORCE ACT   MUTUAL CONSENT  

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