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Ker. HC: Unmarried Daughter has Right to Receive Reasonable Marriage Expenses from Her Father - (19 Apr 2023)

FAMILY

Kerala High Court while observing that right of an unmarried daughter to get reasonable expenses concerning her marriage from her father cannot have a religious shade and held that there cannot be a discriminatory exclusion from claiming such a right based on one’s religion.

Tags : KERALA HIGH COURT   UNMARRIED DAUGHTER   REASONABLE MARRIAGE EXPENSES  

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