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Calcutta HC: Wife Entitled to Maintenance Even If She Unilaterally Divorces Her Husband - (05 Jul 2021)

FAMILY

Calcutta High Court has ruled that a divorced wife is entitled to maintenance under Section 125 of the Code of Criminal Procedure, 1973 (CrPC) even if the divorce had been unilaterally initiated by her.

Tags : CALCUTTA HIGH COURT   DIVORCED WIFE  

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