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Parsi Marriage and Divorce Act, I936 39. Alimony pendente lite Where in any suit under this Act, it appears to the Court that either the wife or the husband, as the case may be, has no independent income sufficient for her or his support and the necessary expenses of the suit, it may, on the application of the wife or the husband order the defendant to pay to the plaintiff the expenses of the suit,. and such weekly or monthly sum, during the suit as, having regard to the plaintiffs own income and the income of the defendant, it may seem to the Court to be reasonable.    |
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