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Punjab And Haryana High Court: Wife Can't Be Denied Maintenance On Grounds That She Is Well-Educated - (05 May 2022)

FAMILY

Punjab and Haryana High Court has observed that husband is legally and morally responsible; wife cannot be denied maintenance on the grounds of being well-educated. Court held that the provisions of Section 125 Criminal Procedure Code are there to prevent the destitution and vagrancy.

Tags : PUNJAB AND HARYANA HIGH COURT   MAINTENANCE FOR WIFE   SECTION 125 CRIMINAL PROCEDURE CODE  

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