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Ker. HC: Talaq-e-Hasan or Talaq-e-Ahsan are Valid Forms of Divorce - (24 Nov 2023)

FAMILY

Kerala High Court while observing that pronouncement of talaq-e-sunnat either by Ahsan form or Hasan form has not been made penal in the Muslim Women (Protection of Rights on Marriage) Act, 2019, has held that talaq-e-hasan or talaq-e-ahsan are legal and valid under the Muslim Personal Law.

Tags : KERALA HIGH COURT   MUSLIM PERSONAL LAW   TALAQ-E-HASAN   TALAQ-E-AHSAN  

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