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Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered - (29 Aug 2025)

FAMILY

Allahabad High Court has held that a Hindu marriage cannot be called invalid merely because it has not been registered. Court further added that Family Court cannot insist on the production of a marriage registration certificate in a mutual divorce petition.

Tags : ALLAHABAD HIGH COURT   HINDU MARRIAGE   MUTUAL DIVORCE PETITION  

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