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Delhi HC: Hindu Marriage Is Sacrament, Not A Contract - (30 Jan 2017)

Delhi HC, while rejecting plea of a woman to be declared as legally wedded wife of a government servant, now deceased, so that she can get a job on compassionate grounds, has observed that ‘marriage, under Hindu Law is a sacrament and not a contract.

Tags : DELHI HC   HINDU MARRIAGE   CONTRACT  

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