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Del. HC: Woman Can be 'Karta' of HUF - (08 Dec 2023)

FAMILY

Delhi High Court has held that to say that a woman can be a coparcener but not a Karta of Hindu Undivided Family (HUF) would be giving an interpretation that would not only be anomalous but also against the stated object of the introduction of the 2005 amendment in the Hindu Succession Act.

Tags : DELHI HIGH COURT   WOMAN   KARTA   HINDU UNDIVIDED FAMILY  

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