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Supreme Court Seeks Centre's Reply on PIL Challenging Triple Talaq Law - (13 Sep 2019)

FAMILY

Supreme Court has issued a notice to the Central Government seeking its Reply on public interest litigation (PIL) challenging the validity of Muslim Women (Protection of Rights on Marriage) Act 2019, which criminalises Triple Talaq. The Court sought the Centre`s response on PIL moved by advocate Kamlesh Kumar Mitra on behalf of Muslim Advocate Association of Andhra Pradesh that claimed the Act violates the several provisions of the Constitution.

Tags : SUPREME COURT   TRIPLE TALAQ LAW  

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