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Citedby 4 docs
Madhuri Bai vs Minor Surendra Kumar And Anr. on 24 April, 1998
Weldone Lyngdoh vs Eva Phawa on 11 December, 2006
Mondi Ammanna vs Mondi Appeyya And Anr. on 6 September, 1996
K. Mohan vs Balakanta Lakshmi on 13 December, 1982
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code of criminal procedure
code of criminal procedure 1973
125
section 125
code of criminal procedure doctypes:laws
sec.125
criminal procedure code 1973 doctypes:laws
"section 125"
"code of criminal procedure"
criminal procedures doctypes:laws
125 doctypes:laws
"code of criminal procedure" doctypes: laws
[
Section 125(1)
] [
Section 125
] [
Complete Act
]
Central Government Act
Section 125(1)(b) in The Code Of Criminal Procedure, 1973
(b) his legitimate or illegitimate minor child, whether married or not, unable to maintain itself, or
1. Subs. by Act 45 of 1978, s. 12, for" Chief Judicial Magistrate" (w. e. f, 18- 12- 1978 ).