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Muslim Personal Law (Shariat) Application Act, 1937 6. Repeals 9[The under mentioned provisions] of the Acts and Regulations mentioned below shall be repealed in so far as they are inconsistent with the provisions of this Act, namely:- (1) Section 26 of the Bombay Regulation IV of 1827; (2) Section 16 of the Madras Civil Courts Act, 1873; 10[***] (4) Section 3 of the Oudh Laws Act, 1876; (5) Section 5 of the Punjab Laws Act, 1872; (6) Section 5 of the Central Provinces Laws Act, 1875; and (7) Section 4 of the Ajmer Laws Regulation, 1877.    |
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