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SC: Beneficial Laws for Women are Not Means to Chastise, Threaten the Husband - (20 Dec 2024)

CRIMINAL

Supreme Court has observed that women need to be careful about the fact that the strict provisions of law like Sections 498A, 376, 377, 506 of the IPC are beneficial legislations for their welfare and not means to chastise, threaten, domineer or extort from their husbands.

Tags : SUPREME COURT   BENEFICIAL LEGISLATIONS   IPC  

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