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P&H HC: Court can Impose Composite Civil Imprisonment in Case of Default in Payment of Maintenance - (22 Nov 2021)

FAMILY

Punjab and Haryana High Court has observed that in the exercise of its powers under Section 125(3) of the Code of Criminal Procedure, 1973, a court can impose composite civil imprisonment in case of default in payment of maintenance arrears/allowances, for a period of one month only, in a single stroke.

Tags : PUNJAB AND HARYANA HIGH COURT   COMPOSITE CIVIL IMPRISONMENT  

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