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Guj. HC: Can't Refuse Issue of Birth Cert. in Adoptive Father's Name if Adoption Not Challenged - (27 Jun 2022)

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Gujarat High Court has held that a Registrar under the Births and Deaths Registration Act is bound to issue certificate in the name of adoptive father where adoption deed of the Applicant is not challenged.

Tags : GUJARAT HIGH COURT   BIRTH CERTIFICATE   ADOPTION  

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