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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in Married Women's Property Act, 1874

(a)by any Hindu, Muhammadan, Sikh or Jain-
(i)in Madras, after the thirty-first day of December, 1913, or
(ii)in any other territory to which this Act extended immediately before the commencement of the Married Women's Property (Extension) Act 1959, after the first day of April, 1923, or
(iii)in any territory to which this Act extends on and from the commencement of the Married Women's Property (Extension) Act, 1959, on or after such commencement;