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Delhi HC: Husband Having Sufficient Means Obligated to Maintain Wife & Children - (27 Apr 2022)

FAMILY

Delhi High Court has observed that under section 125 of Code of Criminal Procedure, 1973 entails that if the husband has adequate means, he is duty-bound to maintain his wife and children, and not evade from his moral and familial responsibilities.

Tags : DELHI HIGH COURT   SECTION 125   CODE OF CRIMINAL PROCEDURE   1973  

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