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Bombay High Court Aids Swiss Woman's Roots Search - (10 Oct 2019)

FAMILY

Bombay High Court has ruled while providing relief to an adoptee from India who lives in Switzerland to allow her to search for her Indian roots via a power of attorney holder. Though the Maharashtra Department of Women and Child Development had objected to the search through a third party, the court recognised the hurdles the distance and her current location placed on her search and observed that her constituted attorney cannot be considered a third party.

Tags : BOMBAY HIGH COURT   SWISS WOMAN  

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