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Bom. HC: Denying DNA Test of Child Not Sufficient to Draw Adverse Inference - (10 Jan 2023)

FAMILY

Bombay High Court while dismissing man’s plea challenging grant of maintenance to his wife has observed that wife's refusal to undergo DNA test for ascertaining the paternity of girl child is not sufficient to draw an adverse inference.

Tags : BOMBAY HIGH COURT   DNA TEST   MAINTENANCE  

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