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Supreme Court: No Attempt to Enact Uniform Civil Code Despite Repeated Court Appeals - (16 Sep 2019)

CIVIL

Supreme Court has indicated dismay over the failure of successive governments to enact a Uniform Civil Code despite repeated appeals from the Court. The Court while delivering a verdict in a divorce case of a Goan couple said that Goa where the Portuguese Civil Code of 1867 is applicable to all was a ‘shining example’ of a State that had enacted and implemented the Uniform Civil Code.

Tags : SUPREME COURT   UNIFORM CIVIL CODE  

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