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Union of India - Section

Section 9 in Married Womens Property Act, 1874

9.

[Provided that nothing herein contained shall-
(a)entitle such person to recover anything by attachment and sale or otherwise out of any property which has been transferred to a woman or for her benefit on condition that she shall have no power during her marriage to transfer or charge the same or her beneficial interest therein, as
(b)affect the liability of a husband for debts contracted by his wife's agency expressed or implied.]