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FAMILY - Father in live-in Relation can’t Get Child’s Custody: Punjab and Haryana HC - (11 Mar 2019)

FAMILY

Punjab and Haryana High Court has held that if custody of a child is granted to a person in a “livein” relationship without dissolution of previous marriage, chances are that the child may learn that live-in relationships are the way of life.

Tags : PUNJAB AND HARYANA HIGH COURT   LIVE IN RELATIONSHIP   CHILD'S CUSTODY  

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