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SC: Daughter-in-Law Should be Treated as a Family Member and Not Maid - (17 May 2016)

SC, while expressing concern over instances of brides being burnt and tortured in the country, has said, ”daughter-in-law should be treated as a family member and not housemaid, and she cannot be thrown out of her matrimonial home at any time".

Tags : SC   DAUGHTER-IN-LAW  

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