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The Supreme Court has urged centre to protect couples from ‘Khap Panchayats’ and their constant practice of taking law into their hands. The apex court has strongly urged centre to take appropriate steps to effect the same. The apex court has said that validity of a marriage has to be determined by the courts and whether the marriage is null or void is a question of law to be determined in the courts. The apex court also said that it is considering formulating a high level committee to devise ways to protect the inter-caste marriages in the country. The committee will be mandated to keep couples safe from any violence directed by the Khaps, Panchayats, Parents and Relatives. The Supreme Court has asked the central government to take strict action against those who are trying to take law into their own hands.
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