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Report No. 132

Question No. 3

3. Section 125 contemplates award of monthly allowance to a person on condition that he or she is unable to maintain himself or herself. The expression 'unable to maintain has not been defined. Would it not be desirable to add an explanation to the effect that the expression 'maintain' covers in its amplitude not only the expenditure needed for food, shelter, clothing etc. but also the sum needed for being set apart in order to meet future emergencies arising on account of sickness, unemployment or some other misfortune?

Response: A vast majority of the respondents have supported the proposal that it should be clarified by way of an Explanation in the statute that the maintenance would cover in its amplitude not only the expenditure needed for food, clothing and shelter but also the sum needed for being set apart in order to meet future emergencies.



Need for Amendment of the Provisions of Chapter IX of the Code of Criminal Procedure, 1973 in order to Ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents Back




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