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Kar. HC: Repeal of Section 23 of Hindu Succession Act has Retroactive Effect - (20 Nov 2023)

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Karnataka High Court has held that Section 23 of Hindu Succession Act while was repealed by the Amendment Act of 2005, is prospective in operation with retroactive effect.

Tags : KARNATAKA HIGH COURT   HINDU SUCCESSION ACT   RETROACTIVE EFFECT  

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