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Kerala HC: Court Can Strike Off Defence for Willful Non-Compliance of Order for Interim Maintenance - (21 Jun 2022)

CRIMINAL

Kerala High Court has held that Court can strike off the defence of the defaulter if they willfully refuse to comply with its order directing payment of interim maintenance under the Protection of Women from Domestic Violence Act.

Tags : KERALA HIGH COURT   WILLFUL NON-COMPLIANCE   INTERIM MAINTENANCE  

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