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Supreme Court: Brother In Law can be Ordered to Pay Maintenance to Widow Under Domestic Violence Act - (27 May 2019)

FAMILY

Supreme Court has observed that a brother in law can be ordered to pay maintenance to a widow by holding that an "An aggrieved wife or a female living in a relationship in the nature of marriage may also file a complaint against a relative of the husband or the male partner, as the case may be."

Tags : SUPREME COURT   MAINTENANCE  

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