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Ker. HC: Living Together on the Basis of Marriage Agreement Has No Legal Sanctity in the Eye of Law - (17 Oct 2023)

CRIMINAL

Kerala High Court has held that when the couple is living together on the basis of a marriage agreement, they have to be treated as persons in live-in-relation, and not husband and wife, therefore it is outside the purview of Section 498A of IPC.

Tags : KERALA HIGH COURT   MARRIAGE AGREEMENT   SECTION 498A  

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