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Law Firm Name : arnab kumar banerjee

Country : India

City : Kolkata

Area : Dumdum


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Practicing Since :  2015

Qualification : llb

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
F/248/2015 west bengal west bengal bar council

 Civil

 Corporate & Regulatory

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 Employment, Labor & Service

 Startup & Registrations

 Tribunals

 Pre Negotiated Services


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Subject :  regarding 2005 amendment in hindu succession act

Question :  sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.

Answer by arnab kumar banerjee :  a daughter can avail of the benefits granted by the amendment only if her father passed away after September 9, 2005. Also, the daughter is eligible to be a co-sharer only if the father and the daughter were alive on September 9, 2005. therefore a hindu woman born and married before 2005 can inherit share.