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MP HC: Maintenance Can’t be Sought by Woman from Second Marriage if First Marriage Subsists - (13 Mar 2024)

FAMILY

Madhya Pradesh High Court has held that a woman, having solemnized second marriage to another person is not entitled to maintenance under Section 125 of the Code of Criminal Procedure, 1973 when her first marriage still subsists.

Tags : MADHYA PRADESH HIGH COURT   SECTION 125 OF CRPC   MAINTENANCE  

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