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Delhi HC Grants Protection to US-Based Indian Christian Couple in Adoption Matters - (18 Mar 2021)

FAMILY

Delhi High Court has granted protection to a US-based Indian Christian couple, apprehending legal action for adopting a child in India in the year 2014, under the Hindu Adoptions and Maintenance Act, 1956. The Court has noted that prior to coming into effect of the Juvenile Justice Model Rules in 2016; there was no law enabling/ governing adoption of a child by intending Christian parents.

Tags : DELHI HIGH COURT   ADOPTION MATTERS  

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