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CIVIL - Difference Between in Country Adoption and Inter-Country Adoption can't be Lost Sight of: SC - (26 Feb 2019)

CIVIL

Supreme Court has observed that even if the common seniority list has to be utilised for the purpose of in country adoption and inter-country adoption, the difference between in country adoption and inter-country adoption cannot be lost sight of or given a go by.

Tags : SUPREME COURT   ADOPTION  

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