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Pat. HC: Forcefully Applying Sindoor Alone Doesn’t Mean Marriage - (24 Nov 2023)

FAMILY

Patna High Court while observing that mere application of sindoor (vermilion) on a woman's forehead under coercion does not constitute a valid marriage under Hindu law, has held that if ‘saptapadi’ has not been completed, the marriage would not be considered to be complete and binding.

Tags : PATNA HIGH COURT   SINDOOR   MARRIAGE   SAPTAPADI  

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