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Punjab and Haryana High Court Directs Insistence on Income and Assets Affidavit in Matrimonial Cases - (10 Jan 2020)

FAMILY

Punjab and Haryana High Court has directed all family courts in the State to insist on affidavit of assets, income & expenditure in all matrimonial cases, to avoid unnecessary burden on wives seeking maintenance.

Tags : PUNJAB AND HARYANA HIGH COURT   MATRIMONIAL CASES  

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