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Supreme Court Seeks Centre's Response on PIL Challenging Child Custody Laws - (15 Nov 2019)

FAMILY

Supreme Court has asked the Centre to respond to a petition that tests the validity of laws governing child custody and guardianship. The public interest litigation filed by a retired Army officer challenges the Hindu Minority and Guardianship Act, 1956 which favours the father as the natural guardian of a child whose parents have separated or become estranged until s/he reaches the age of majority.

Tags : SUPREME COURT   CUSTODY  

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