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Delhi HC: Any Self-Declared Information on Matrimonial Portal is Not Reliable Proof of Income - (16 Jul 2025)

FAMILY

Delhi High Court has observed that any self-declared information made on a matrimonial portal, without verification or corroborative evidence, cannot be treated as reliable or admissible proof of income.

Tags : DELHI HIGH COURT   MATRIMONIAL PORTAL   PROOF OF INCOME  

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