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    T. Kanniah Naidu v. Rajammal

    The girl is unable to maintain herself and S. 488 Cr.P.C does not limit the right of maintenance to minors. The age of the girl is therefore immaterial and the revision petition is dismissed.

    N.T.RPetition dismissed..

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    T. Kanniah Naidu v. Rajammal
    (Jan 31, 1941)