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Allahabad HC: Consent of Wife Needed to Adopt Where Husband-Wife Living Separately Without Divorce - (16 Dec 2020)

FAMILY

Allahabad High Court has held that a man, living separately from his wife without obtaining a divorce, needs the consent of such estranged wife to adopt a child under the Hindu Adoptions and Maintenance Act, 1956.

Tags : ALLAHABAD HIGH COURT   CONSENT TO ADOPT  

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