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MP HC: Mother Who Nurtured Child in Womb is Certainly Entitled to His Custody - (21 Sep 2020)

FAMILY

Madhya Pradesh High Court has observed that the welfare of a child is of paramount importance and that the mother/petitioner, who has nurtured the child for nine months in the womb is certainly entitled to the custody of the child.

Tags : MADHYA PRADESH HIGH COURT   CUSTODY OF CHILD  

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