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Rajasthan HC: Husband Cannot be Absolved to Pay Interim Maintenance - (14 Mar 2022)

FAMILY

Rajasthan High Court has observed that the husband, who admittedly earns Rs.40,000/- per month, cannot be absolved of his obligation to pay interim maintenance, merely because the wife has chosen to file the application after 36 years of marriage.

Tags : RAJASTHAN HIGH COURT   INTERIM MAINTENANCE  

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