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All. HC: Interfaith Marriage Not Valid Without Compliance of Sections 8 and 9 of UP PUCR Act 2021 - (02 Feb 2024)

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Allahabad High Court has held that sanctity could not be attached to an interfaith/inter-religious marriage which has been performed without the compliance of Sections 8 and 9 of the UP Prohibition of Unlawful Conversion of Religion Act 2021 (UP PUCR Act).

Tags : ALLAHABAD HIGH COURT   INTERFAITH MARRIAGE   UP PUCR ACT  

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