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SC: Able-Bodied Husband Should Earn by Legitimate Means And Maintain His Wife And Minor Child - (29 Sep 2022)

FAMILY

Supreme Court has held that husband is required to earn money even by physical labour, if he is an able-bodied, and must maintain his wife and minor child, and he cannot avoid his obligation, except on the legally permissible grounds mentioned in the statute.

Tags : SUPREME COURT   HUSBAND   MAINTAIN  

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