(1.) THE girl is unable to maintain herself and Section Criminal 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.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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