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SC: Parties Can Seek Benefit of Amended Law if Passed Before Final Decree in Partition Suit - (31 Mar 2023)

FAMILY

Supreme Court has held that if law governing parties has been amended before conclusion of final decree proceedings in a partition suit, the party benefitted by such amendment can make a request to Trial Court to take cognizance of the Amendment and give effect to the same.

Tags : SUPREME COURT   AMENDMENT   FINAL DECREE   PARTITION SUIT  

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