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Del. HC: Hindu Marriage Act has Gender Neutral Provision for Maintenance - (22 Nov 2023)

FAMILY

Delhi High Court while observing that Section 24 & 25 of HMA are gender neutral, has held that a spouse having a reasonable earning capacity but remains unemployed without indicating efforts to gain employment shouldn’t be permitted to saddle other party with responsibility of meeting out expenses.

Tags : DELHI HIGH COURT   GENDER NEUTRAL   MAINTENANCE  

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