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P&H HC: No Requirement of NOC Where Adoptive Parents are Indians - (30 Jul 2020)

FAMILY

Punjab and Haryana High Court has held that the Juvenile Justice Act, 2015 would not apply in cases of inter-country adoption of children being given directly by parents to relatives/known people under the Hindu Adoption and Maintenance Act, 1956.

Tags : PUNJAB AND HARYANA HIGH COURT   ADOPTIVE PARENTS  

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