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SC: Registration of Adoption Deed Doesn’t Absolve Party to Prove Fact of Adoption - (22 Nov 2023)

FAMILY

Supreme Court has held that mere registration of an Adoption Deed does not absolve the person asserting such adoption from proving that fact by cogent evidence and the person contesting it from adducing evidence to the contrary.

Tags : SUPREME COURT   ADOPTION DEED   COGENT EVIDENCE  

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