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Karnataka High Court: "Unable to Maintain" Doesn't Mean Person Has to be a 'destitute' - (29 May 2018)

Karnataka High Court has observed that words “unable to maintain herself” in S. 125 of CrPC cannot be interpreted to mean that the person has to be “a destitute, or physically so disabled as to be unable to earn a living, or incapable of earning”.

Tags : KARNATAKA HIGH COURT   MAINTENANCE  

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