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Chhattisgarh HC: 'Welfare of Child' is Paramount Consideration in Deciding Their Custody - (26 May 2022)

FAMILY

Chhattisgarh High Court has observed that guardianship cases could not be solely decided by interpreting legal provisions, noting that 'welfare of the child' is the paramount consideration in deciding their custody and not the rights of the parents under a statute.

Tags : CHHATTISGARH HIGH COURT   GUARDIANSHIP   WELFARE OF CHILD  

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