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Supreme Court Grants Custody of Minor to Aunt, Says Personal Laws Can’t Supersede Child’s Welfare - (06 Mar 2024)

FAMILY

Supreme Court while granting a minor’s custody to her aunt, has held that the statutory provisions dealing with the custody of the child under any personal law cannot and must not supersede the paramount consideration as to what is conducive to the welfare of the minor.

Tags : SUPREME COURT   CUSTODY   CHILD’S WELFARE   PERSONAL LAWS  

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