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Uttarakhand HC: Application For Child’s Custody Under DVA No Embargo to Application Under GWA - (18 Jul 2017)

Uttarakhand High Court has ruled that pendency of an application for child’s custody under Section 23 of Domestic Violence Act cannot create an embargo for consideration of an application under Section 25 of the Guardians and Wards Act.

Tags : UTTARAKHAND HIGH COURT   GUARDIANS AND WARDS ACT  

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