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All. HC: First Wife Can File Appln U/S 11 of HMA to Declare Husband's 2nd Marriage as Null and Void - (01 Aug 2023)

FAMILY

Allahabad High Court has held that first wife is entitled to file a case under sections 11 & 17 of the Hindu Marriage Act (HMA), 1955, for declaring her husband's second marriage as null and void and observed that depriving her of the same would defeat the very purpose and intent of the Act.

Tags : ALLAHABAD HIGH COURT   HINDU MARRIAGE ACT   SECOND MARRIAGE  

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