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Gujarat HC: Divorced Wife, Who Deserted Husband, Entitled To Maintenance - (08 May 2017)

Gujarat High Court, while holding that term ‘wife’ in Section 125(4) of CrPC would not include a divorced wife, has observed that a lady, from whom husband obtained divorce on ground of desertion, would still be entitled to maintenance.

Tags : GUJARAT HIGH COURT   MAINTENANCE   DIVORCE  

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