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SC: If Wife Dies Mysteriously Within 7 Years of Marriage, Then Husband Can't Claim Stridhan - (20 Jan 2016)

Supreme Court has held that a man would not be entitled to claim properties and stridhan gifted to his wife if she dies under mysterious circumstances within seven years of marriage, bring the case within the ambit of dowry death.

Tags : SUPREME COURT   STRIDHAN   DOWRY DEATH  

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