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Raj HC: Court Can Intervene in Custody Matter Where Parent Agree on Child Custody to One of Them - (08 Jun 2023)

FAMILY

Rajasthan High Court has held that in cases where parties have agreed to allow custody of child to remain with one of them, the custody should be allowed to remain with that party alone unless, it could be demonstrated that continuance of such custody is no longer in welfare of child.

Tags : RAJASTHAN HIGH COURT   CHILD CUSTODY   WELFARE  

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