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Karnataka High Court: Daughter-In-Law Can’t Lay Maintenance Claim Against Parents-In-Law - (12 Mar 2024)

FAMILY

Karnataka High Court has held that under Section 125 of the Criminal Procedure Code, 1973 a daughter-in-law cannot seek maintenance from her parents-in-law.

Tags : KARNATAKA HIGH COURT   SECTION 125 OF CRPC   MAINTENANCE  

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