Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Maharashtra - Subsection Section 3(v) in The Maharashtra Agricultural Debtors Relief Act, 1947 (v)any sum due under a decree or order for maintenance passed by a competent court. [* * * *] [The word 'and' was deleted by Bombay 37 of 1950, Section 3.]
