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Delhi High Court: Father Cannot Relinquish His Responsibility Towards Unmarried Daughters - (10 Jan 2022)

Delhi High Court has observed that a father cannot abandon his responsibility of looking after his unmarried daughters. The court held that father has a duty and obligation to maintain them, including taking care of their expenses towards education and marriage.

Tags : DELHI HIGH COURT   FATHER   RESPONSIBILITY   UNMARRIED DAUGHTERS  

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