Section 3(3)(b) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986

[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(b) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986

(b)the amount equal to the sum of mahr or dower has not been paid or that the properties referred to in clause (d) of sub-section (1) have not been delivered to her,

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Union of India - Subsection

Section 3(3)(b) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986