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Citedby 3 docs
Atam Prakash vs State Of Haryana & Ors on 27 February, 1986
Ramji Lal Ram Lal And Anr. vs State Of Punjab Through Secretary ... on 6 December, 1965
Dhaunkal Sheo Ram vs Man Kauri Ram Jas And Anr. on 10 April, 1970

[Section 5] [Complete Act]
Central Government Act
Section 5(b) in The Punjab Laws Act, 1872
(b) the Muhammadan law, in cases where the parties are Muhammadans, and the Hindu law, in cases where the parties are Hindus, except in so far as such law has been altered or abolished by legislative enactment, or is opposed to the provisions of this Act, or has been modified by any such custom as is above referred to.]