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[Cites 0, Cited by 54] [Section 125(1)] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(1)(c) in The Code of Criminal Procedure, 1973

(c)his legitimate or illegitimate child (not being a married daughter) who has attained majority, where such child is, by reason of any physical or mental abnormality or injury unable to maintain itself, or