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Supreme Court Seeks Centre’s Response on Plea of AIMPLB Challenging Triple Talaq Act - (13 Nov 2019)

FAMILY

Supreme Court has sought response from the Centre on a plea of the All India Muslim Personal Law Board (AIMPLB) challenging the law which criminalises instant triple talaq.The Court issued notice and tagged the plea of AIMPLB with other pending matters challenging the Muslim Women (Protection of Rights on Marriage) Act, 2019 which makes talaq-e-biddat or any other similar form of talaq having effect of instantaneous and irrevocable divorce pronounced by a Muslim husband void and illegal.

Tags : SUPREME COURT   TRIPLE TALAQ ACT  

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