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Tripura HC: Visitation Rights Shouldn't be Limited to Few Hours - (23 Oct 2023)

FAMILY

Tripura High Court while observing that a parent cannot be a guest in their child's life, has held that if visitation rights are granted only for limited hours, it may not be sufficient for the child to have a comfortable time with the father or mother, whoever may be the case.

Tags : TRIPURA HIGH COURT   VISITATION RIGHTS   PARENT  

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