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Union of India - Section

Section 4 in The Oudh Laws Act, 1876

4. Validity of local customs and mercantile usages.

All local customs and mercantile usages shall be regarded as valid, unless they are contrary to justice, equity or good conscience, or have, before the passing of this Act, been declared to be void by any competent authority. PART PART III CHAP DOWER AMONG MUHAMMADANS CHAPTER I DOWER AMONG MUHAMMADANS