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Chhattisgarh HC: Father Must Provide Maintenance and Marriage Expenses to Unmarried Adult Daughter - (25 Nov 2025)

FAMILY

Chhattisgarh High Court has ruled that a father is both legally and morally obligated to provide maintenance and marriage expenses to his daughter, and this responsibility continues even after she attains the age of majority.

Tags : MAINTENANCE   MARRIAGE EXPENSES   DAUGHTER  

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