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Mad. HC: Courts Have Power to Grant Maintenance to Muslim Woman Who Has Filed for Divorce - (05 Sep 2024)

FAMILY

Madras High Court has observed that Courts under Section 151 of Code of Civil Procedure, 1908 have the power to grant interim maintenance to a muslim woman who has filed for divorce under the Dissolution of Muslim Marriage Act 1939.

Tags : MADRAS HIGH COURT   S 151 OF CPC   MUSLIM WOMAN  

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