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Calcutta HC: Replacement of Child’s Biological Father’s Surname With Step-Father’s Name Allowed - (06 Mar 2024)

FAMILY

Calcutta HC has held that with change in circumstances, entry in respect of father of minor child has to be taken as improper and liable to be rectified and records are to be corrected. If a necessary alteration is not done, then child may have to face several embarrassing situations in the future.

Tags : CALCUTTA HIGH COURT   BIOLOGICAL FATHER   STEP-FATHER   REPLACEMENT  

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