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Not Mandatory To File Affidavit Of Assets, Income Etc.In Maintenance Proceedings: Delhi HC - (26 Dec 2017)

Delhi High Court has modified its orders issued on 14 January, 2015 and 29 May, 2017, and has made it non-mandatory to file affidavit of assets, income and expenditure along with the Petition and Written Statements in maintenance proceedings.

Tags : DELHI HIGH COURT   MAINTENANCE  

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