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All. HC: Permission Granted to Woman to Adopt Child Despite Having 4 Biological Children - (14 Feb 2024)

FAMILY

Allahabad High Court has allowed a woman who has four biological children to adopt a child, despite a legal bar under Adoption Regulations 2022 that has been notified by the Centre in the exercise of powers under Section 68(c) of the Juvenile Justice (Care and Protection of Children) Act, 2015.

Tags : ALLAHABAD HIGH COURT   ADOPTION   SECTION 68(C) OF JJ ACT  

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