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SC: P&H HC Judgment Allowing Minor Muslim Girl to Marry Shouldn’t be Treated as Precedent - (16 Jan 2023)

CRIMINAL

Supreme Court has observed that judgment of the Punjab and Haryana High Court in case Javed v. State of Haryana, which held that Muslim girl aged 15 years can enter into a legal and valid marriage as per personal law, should not be relied upon as a precedent.

Tags : SUPREME COURT   PRECEDENT   MINOR MUSLIM GIRL   MARRIAGE  

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