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Bombay High Court: Domestic Violence Act Can’t Be Invoked Simply For Claiming Maintenance - (10 May 2018)

Bombay High Court has observed that the provisions of Domestic Violence Act cannot be invoked simply for claiming maintenance unless the party alleges an act of domestic violence and approach the court in the capacity as an “aggrieved person”.

Tags : BOMBAY HIGH COURT   DOMESTIC VIOLENCE  

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