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Owaisi Trains Gun on Triple Talaq Law After SC Strikes Down Adultery as a Crime - (27 Sep 2018)

In a series of tweets, shortly after the verdict was announced, Owaisi argued that even though Section 377 (that dealt with criminalisation of homosexuality) and Section 497 were decriminalised, but the act of instant divorce or ‘talaq triple’ among Muslims has a penal provision and was thus criminalised.

Tags : SC  

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