Section 5 — Transmission of maintenance orders made in India.

The Maintenance Orders Enforcement Act, 1921
Where a Court in 1 [India] has, whether before or after the commencement of this Act, made a maintenance order against any person, and it is proved to that Court that the person against whom the order was made is resident in a reciprocating territory, the Court shall send to the Central Government, for transmission to the proper authority of that territory, a certified copy of the order.

Official Hindi (PDF) ↗

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