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Allahabad HC Declares "Triple Talaq" Unconstitutional, Upholds Constitutional Sovereignty - (08 Dec 2016)

Allahabad High Court, while declaring “triple talaq" as unconstitutional, has said that it violates rights of Muslim women and has observed that "No Personal Law Board is above the Constitution”.

Tags : ALLAHABAD HC   TRIPLE TALAQ   UNCONSTITUTIONAL   CONSTITUTION  

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