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Pat. HC: Child Custody Matters Can be Altered With Respect to Needs of Child Under Sec. 26 of HMA - (18 May 2023)

FAMILY

Patna High Court while observing that child custody matters can be altered keeping in mind needs of child, has stated that under Section 26 of Hindu Marriage Act, 1956 (HMA) court is empowered to pass any order for custody of children and such orders can be varied or revoked for welfare of child.

Tags : PATNA HIGH COURT   CHILD CUSTODY   HINDU MARRIAGE ACT  

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