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SC: Court Can Consider Preferences of Minor in Parental Custody - (02 Nov 2020)

FAMILY

Supreme Court has stated that as per Section 17(3) of the Guardian and Wards Act, 1890, the Court can consider the preferences of the minor if he/she is old enough to form an intelligent preference in the matter of determining parental custody.

Tags : SUPREME COURT   PREFERENCE OF MINOR   PARENTAL CUSTODY  

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