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Bombay HC Rejects Plea Challenging Vires of Section 56 of CPC on Arrest of Women - (10 Nov 2016)

Bombay High Court has dismissed a plea seeking scrapping of Section 56 of CPC, which prohibits arrest or detention of women in execution of decree for payment of money, on ground that it is violative of Articles 14 and 15 of Constitution.

Tags : BOMBAY HIGH COURT   SECTION 56   CPC   CONSTITUTION  

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