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Kar. HC: Repeal of Section 23 of Hindu Succession Act has Retroactive Effect - (20 Nov 2023)

FAMILY

Karnataka High Court has held that Section 23 of Hindu Succession Act while was repealed by the Amendment Act of 2005, is prospective in operation with retroactive effect.

Tags :   KARNATAKA HIGH COURT  HINDU SUCCESSION ACT  RETROACTIVE EFFECT

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