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Ker.HC:While Ordering Maintenance, Magistrate Must Specify Whether it is Provided under CrPC or HAMA - (17 Jun 2024)

FAMILY

Kerala High Court held that the Magistrate whilst ordering maintenance to the daughter under Section 20(1)(d) of the Domestic Violence Act should specify if the maintenance order is made under Section 125 of CrPC or Section 20(3) of the Hindu Adoptions and Maintenance Act, 1956 (HAMA).

Tags : KERALA HIGH COURT   DV ACT   DOMESTIC VIOLENCE ACT   HINDU ADOPTIONS AND MAINTENANCE ACT   1956   HAMA   CR.PC  

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