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Chhattisgarh HC: Marriage Expenses Can be Claimed by Unmarried Daughter - (01 Apr 2022)

FAMILY

Chhattisgarh High Court has observed that marriage expenses can be claimed by an unmarried daughter from her parents under the provisions of the Hindu Adoptions and Maintenance Act, 1956.

Tags : CHHATTISGARH HIGH COURT   HINDU ADOPTIONS AND MAINTENANCE ACT   1956   UNMARRIED DAUGHTER   MARRIAGE EXPENSES  

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