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Allahabad HC: Strict Proof of Essential Marriage Rites Not Required in Plea for Maintenance - (20 Jan 2021)

FAMILY

Allahabad High Court has held that while claiming maintenance under Section 125 of the Code of Criminal Procedure, 1973, a party need not furnish strict proof of performance of essential rites of marriage.

Tags : ALLAHABAD HIGH COURT   PLEA OF MAINTENANCE  

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