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Cannot Escape Petition On Inheritance By Muslim Women Just Because LCI Is Examining UCC: Delhi HC - (15 Dec 2017)

Delhi High Court has refused to exempt the Centre from filing a counter-affidavit on a petition challenging the laws of succession so far as entitlement to inheritance of Muslim women is concerned on the ground that the issue of Uniform Civil Code (UCC) has been referred to the Law Commission.

Tags : SUPREME COURT   MUSLIM WOMEN  

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