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SC Seeks NHRC, NCW, NCPCR Replies on Pleas Against Islamic Divorce Practice 'Talaq-e-Hasan' - (13 Aug 2025)

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The Supreme Court has sought responses from NHRC, NCW & NCPCR on pleas challenging the constitutionality of 'Talaq-e-Hasan'. The bench clarified that maintainability and locus are not concerns, and scheduled the next hearing for November.

Tags : SUPREME COURT   TALAQ-E-HASAN   ISLAMIC DIVORCE   NHRC   NCW   NCPCR  

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