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[Cites 0, Cited by 23] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(c) in The Muslim Women (protection of Rights on Marriage) Act, 2019

(c)no person accused of an offence punishable under this Act shall be released on bail unless the Magistrate, on an application filed by the accused and after hearing the married Muslim woman upon whom talaq is pronounced, is satisfied that there are reasonable grounds for granting bail to such person.