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Madras HC: Remarriage No Ground for Denying Custody of Child - (28 Dec 2015)

Madras HC has ruled that merely because a woman remarries after her husband's death, she would not be disentitled to the custody of her minor child as solemnizing a second marriage, after the death of a partner, is not an `illegal or improper' act.

Tags : MADRAS HC   REMARRIAGE   CHILD CUSTDY  

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