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[Cites 0, Cited by 62] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in The Hindu Adoptions And Maintenance Act, 1956

(b)“Maintenance” includes—
(i)in all cases, provision for food, clothing, residence, education and medical attendance and treatment;
(ii)in the case of an unmarried daughter, also the reasonable expenses of an incident to her marriage;