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Parsi Marriage and Divorce Act, I936 41. Payment of alimony to wife or to her trustee In all cases in which the Court shall make any decree or order for alimony it. may direct the same to be paid either to the wife herself, or to any trustee on her behalf to be approved by the Court 12[or to a guardian appointed by the Court] and may impose any terms or restrictions which to the Court may seem expedient, and may from time to time appoint a new trustee 12[or guardian], if for any reason it, shall appear to the Court expedient so to do.    |
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