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arnab kumar banerjee (9 Years Exp)
HC - Contempt petition (Show More)
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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
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| F/248/2015 | west bengal | west bengal bar council |
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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.
