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Union of India - Section

Section 5 in The Muslim Women (protection of Rights on Marriage) Act, 2019

5. Subsistence allowance.

Without prejudice to the generality of the provisions contained in any other law forthe time being in force, a married Muslim woman upon whom talaq is pronounced shall beentitled to receive from her husband such amount of subsistence allowance, for her anddependent children, as may be determined by the Magistrate.