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Karnataka HC: Major Unmarried Daughter can Claim PG Education Costs under Domestic Violence Act - (21 Jul 2026)

FAMILY

Karnataka High Court ruled that a father must meet the postgraduate education expenses of his unmarried daughter under the Protection of Women from Domestic Violence Act, 2005, holding that a parent's duty to support a child's education continues even after the child attains majority.

Tags : MAJOR UNMARRIED DAUGHTER; PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT; POSTGRADUATE EDUCATION  

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