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SC: Order for Visitation Right/Temporary Child Custody Can’t Be Passed in Proceedings U/S 9 of HMA - (13 Dec 2022)

FAMILY

Supreme Court has held that orders giving visitation rights or temporary child custody cannot be passed in a proceeding under Section 9 of the Hindu Marriage Act i.e. Restitution of conjugal rights.

Tags : SUPREME COURT   CHILD CUSTODY   RESTITUTION OF CONJUGAL RIGHTS  

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