The Factories Act, 1948

Follow |
0
Followers
|

Section 6, [Repealed.]

Section 4, Effect of conversion to another faith.

Section 2, Grounds for decree for dissolution of marriage

Section 3, Notice to be served on heirs of the husband when the husband’s whereabouts are not known

Section 5, Rights to dower not to be affected.

Section 1, Short title and extent.