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Madhya Pradesh HC: Husband to Produce Salary Slip Can’t be Termed As Violation of Privacy - (04 May 2022)

FAMILY

Madhya Pradesh High Court has held that giving an opportunity to the husband to file his salary slip for valuable adjudication of the maintenance proceedings cannot be said to be depriving him of his life and personal liberty.

Tags : MADHYA PRADESH HIGH COURT   PERSONAL LIBERTY   MAINTENANCE  

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