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Allahabad HC: Divorced, Unmarried Muslim Woman Can Claim Maintenance u/s 125 CrPC - (18 Apr 2022)

FAMILY

Allahabad High Court has held that a divorced Muslim woman shall be entitled to claim maintenance from her husband under Section 125 of the Code of Criminal procedure, 1973 even after the expiry of the iddat period as long as she does not remarry.

Tags : ALLAHABAD HIGH COURT   SECTION 125 OF THE CODE OF CRIMINAL PROCEDURE   1973   IDDAT  

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