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Bombay High Court: Pardanashin Woman Allowed to Amend Written Statement - (11 Mar 2024)

CIVIL

Bombay High Court has allowed a pardanashin woman to amend her written statement on the ground that the woman was illiterate and was unable to understand the pleadings.

Tags : BOMBAY HIGH COURT   WRITTEN STATEMENT   PARDANASHIN WOMAN   ILLITERATE  

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