Raj. HC: Can’t Refuse Marriage Certificate Merely Because one of the Parties is a Foreign National - (11 Dec 2023)
FAMILY
Rajasthan High Court while observing that the right to equality applies to non-citizens too, has held that it is not justified to refuse registration of marriage under the Hindu Marriage Act merely because one of the parties to the marriage is a foreign national.
Tags : RAJASTHAN HIGH COURT MARRIAGE FOREIGN NATIONAL
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