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Cal HC: For Maint. Strict Proof of Marriage not Required if Couple Living as Husband & Wife for Long - (29 Nov 2024)

FAMILY

Calcutta High Court has held that where a man and woman have been living together as husband and wife for a reasonable long period of time, strict proof of marriage should not be a pre-condition for maintenance under Section 125 of the Code of Criminal Procedure, 1973.

Tags : CALCUTTA HIGH COURT   STRICT PROOF   HUSBAND & WIFE  

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