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Bombay HC: There is Prohibition Only on "Talaq-e-biddat" and Not on "Talaq-e-Ahsan" - (25 Apr 2025)

FAMILY

Bombay HC has held that under the Muslim Women (Protection of Rights on Marriage) Act, 2019 the only divorce that is prohibited is the instantaneous and irrevocable Triple Talaq also known as Talaq-e-biddat but the Act does not prohibit the traditional mode of divorce known as Talaq-e-Ahsan.

Tags : BOMBAY HIGH COURT   TALAQ-E-BIDDAT   TALAQ-E-AHSAN  

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