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Chhattisgarh HC: Daughter Has to Show She is Minor or Unable to Maintain Herself to Seek Maintenance - (09 Dec 2022)

CRIMINAL

Chhattisgarh High Court has held that as per Section 125 CrPC, to get maintenance, a daughter has to make out a case that she is unable to maintain herself or has not attained the majority.

Tags : CHHATTISGARH HIGH COURT   MAINTENANCE   SECTION 125  

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