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Allahabad HC: Liability of Man to Maintain Wife, Children of ‘Continuing Nature’ - (29 Jan 2021)

CIVIL

Allahabad High Court has held that the liability of a man to maintain his wife, children or parents under Section 125 of the Code of Criminal Procedure, 1973 is one of "continuing nature" and a Magistrate cannot be faulted for issuing warrant under Section 125(3) in case of default.

Tags : ALLAHABAD HIGH COURT   LIABILITY OF MAN TO MAINTAIN WIFE   CHILDREN  

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