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Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship - (08 May 2024)

FAMILY

Allahabad High Court has held that a person reposing faith in Islam cannot claim any rights in the nature of a live-in-relationship, particularly when an individual has a living spouse.

Tags : ALLAHABAD HIGH COURT   LIVE-IN-RELATIONSHIP   ISLAM  

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