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Delhi High Court: Only Spouse or Children of Person in Coma Can be Appointed as His Legal Guardians - (10 Jan 2020)

FAMILY

Delhi High Court has held that if a person is in coma, only the spouse or the children of that person can be appointed as a legal guardian, who would also have to disclose the details of the assets held by such patient.

Tags : DELHI HIGH COURT   SPOUSE  

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