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Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It - (14 Jan 2026)

FAMILY

Chhattisgarh High Court held that a second marriage solemnised during the subsistence of a first marriage is void under Sections 5(i) and 11 of the Hindu Marriage Act, unless the party concerned proves the existence of a valid custom permitting such remarriage.

Tags : MARRIAGE   CUSTOM   HINDU MARRIAGE ACT  

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