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Muslim Woman Who Filed PIL in SC Against Nikah Halala, Polygamy Faces Rape, Death Threats - (29 Jun 2018)

Sameena Begum has requested the court that Section 2 of Muslim Personal Law (Shariat) Application Act, 1937, be declared arbitrary and violation of Constitutional norms. Sameena claims they seek to recognise and validate polygamy and nikah halala.

Tags : COURT   SC  

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