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Supreme Court: No Barring Against Adoption in Christian Law Even if Couple Have Naturally Born Child - (04 Jul 2019)

FAMILY

Supreme Court has observed that by virtue of adoption a child gets transplanted into a new family where after he or she is deemed to be member of that family as if he or she were born son or daughter of the adoptive parents having same rights which natural son or daughter had.

Tags : SUPREME COURT   ADOPTION   CHRISTIAN LAW  

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