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Delhi HC: Prospective Adoptive Parents Can't Demand Their Choice on Which Child to Adopt - (20 Feb 2024)

CONSTITUTION

Delhi High Court has held that Right to Adopt does not come within the ambit of Article 21 of the Constitution of India hence prospective adoptive parents cannot raise it to grant the right to demand their choice of who to adopt.

Tags : DELHI HIGH COURT   RIGHT TO ADOPT   A. 21 OF COI   PROSPECTIVE ADOPTIVE PARENTS  

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