Section 6 in THE MARRIED WOMEN’S PROPERTY ACT, 1874
6. Cf. the Married Women’s Property Act 1870 (33 and 34 Vict., c. 93), s. 1, now rep. by Married Women’s Property Act, 1882 (45 and 46 Vict., c. 75).
* Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh.III. —INSURANCES BY WIVES AND HUSBANDS
