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Bombay HC Issues Clarification on its January 2023 Order Regarding Adoption Proceedings - (19 Jun 2023)

FAMILY

Bombay High Court while issuing clarification to its January 2023 Order that granted interim stay on transfer of pending adoption matters from Court to District Magistrates, stated that it hadn’t stalled any adoptions and all procedures should continue as they were before 2021 Amendment to JJ Act.

Tags : BOMBAY HIGH COURT   ADOPTION PROCEEDINGS   JJ ACT   CLARIFICATION  

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