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Delhi HC: Maintenance Under DV Act Cannot Be Denied Solely Because Grievance Arose in Second Marriage - (21 Aug 2017)

Delhi High Court has set aside a lower Court order, which had denied maintenance to the wife under Protection of Women from Domestic Violence Act, 2005 (DV Act) solely because she was married before.

Tags : DELHI HIGH COURT   PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT  

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