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SC: Appropriate Rites and Ceremonies Need to be Performed to Make a Hindu Marriage Valid - (01 May 2024)

FAMILY

SC has observed that where a Hindu marriage is not performed according to applicable rites/ceremonies such as saptapadi when included, the marriage will not be construed as Hindu marriage. In other words, for a valid marriage under Hindu Marriage Act, 1955, requisite ceremonies have to be performed.

Tags : SUPREME COURT   HINDU MARRIAGE   HINDU MARRIAGE ACT   1955   SAPTAPADI  

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