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Delhi HC: Interim Maintenance Cannot be Refused Unless it is Proved that Wife is Gainfully Employed - (04 Jun 2019)

FAMILY

Delhi High Court has observed that once interim maintenance is sought by a wife under Section 23 of the Protection of Women from Domestic Violence Act, 2005 it cannot be denied to her unless she is gainfully employed drawing a salary.

Tags : DELHI HC   INTERIM MAINTENANCE  

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