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Kerala HC: Applications under the Muslim Women’s Divorce Act Have a 3-Year Limitation Period - (01 Dec 2025)

FAMILY

Kerala High Court has reaffirmed that Article 137 of the Limitation Act applies to applications under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986, upholding the earlier view in Hassainar v. Raziya that such claims are governed by a three-year limitation period.

Tags : APPLICATIONS   MUSLIM WOMEN’S DIVORCE ACT   LIMITATION  

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