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Karnataka HC: No Bar on Step Parent to Become Adoptive Parent of Child - (13 Oct 2020)

FAMILY

Karnataka High Court has declared a stepmother as the legally adoptive mother of the minor child and the couple as parents of a minor child for all legal purposes, observing that by the process of adoption, the child is transplanted into the family of his natural father and step-mother thereby creating a permanent parent-child relationship.

Tags : KARNATAKA HIGH COURT   ADOPTIVE PARENT OF CHILD  

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