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Delhi HC: Presence at Preferred Jurisdiction Material Fact for Execution of Maintenance Order - (23 Dec 2021)

Delhi High Court has observed that the presence of a person at preferred jurisdiction at the time of application for maintenance against him under Section 125 of the Code of Criminal Procedure, 1973 would be a material fact for execution of the said order of maintenance.

Tags : DELHI HIGH COURT   EXECUTION OF MAINTENANCE ORDER  

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