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Ker. HC: Child's Educational Expenses Not Maintenance U/S 125 CrPC if Reimbursed By Employer - (11 Aug 2023)

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Kerala High Court has held that payment of educational expense of children, which was later reimbursed by employer, cannot be treated as the maintenance allowance contemplated under Section 125 of CrPC.

Tags : KERALA HIGH COURT   EDUCATIONAL EXPENSES   MAINTENANCE   REIMBURSED  

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