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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(b) in The Punjab Laws Act, 1872

(b)the Muhammadan law, in Cases where the parties are Muhammadans, and the Hindu law, in Cases where the parties are Hindus, except in so far as such law has been altered or abolished by legislative enactment or is opposed to the provisions of this Act, or has been modified by any such custom as is above referred to.