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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1) in Kerala Joint Hindu Family System (Abolition) Act, 1975

(1)Save as otherw15e expressly prov1ded in this Act, any text, rule or interpretation of Hindu Law or any custom or usage as part of that law in force Immediately before the commencement of this Act shall cease to have effect w1th respect to any matter for With provision is made m this Act.