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Del. HC: Maintenance to be Given to Major Child Till He Does Not Become Financially Independent - (02 Aug 2024)

FAMILY

Delhi High Court has held that a child who is pursuing his education would be entitled to maintenance under Section 26 of the Hindu Marriage Act, 1955 even after he attains the age of majority, till the time he is pursuing his education and is not financially independent.

Tags : DELHI HIGH COURT   FINANCIALLY INDEPENDENT   S. 26 OF HMA   MAINTENANCE  

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