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Supreme Court: Divorced Muslim Woman Can Reclaim Gifts Given to Husband at Marriage - (03 Dec 2025)

FAMILY

Supreme Court affirmed that a divorced Muslim woman can reclaim cash and gold gifts given to her husband by her father at marriage, under the Muslim Women (Protection of Rights on Divorce) Act, 1986.

Tags : MUSLIM WOMEN (PROTECTION OF RIGHTS ON DIVORCE) ACT   DIVORCE   MARRIAGE  

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