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Utt. HC: State Not Prohibiting Live-in-Relationships, Only Requires Registration - (18 Feb 2025)

CIVIL

Uttarakhand High Court while hearing a petition challenging certain provisions of Uttarakhand's Uniform Civil Code (UCC), has remarked that the State Government in not prohibiting live-in relationships but only requires their registration.

Tags : UTTARAKHAND HIGH COURT   LIVE-IN-RELATIONSHIPS   STATE GOVERNMENT  

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