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Karnataka High Court: Rights of Adopted Child of Indian Parents Cannot be Left Marooned - (29 Mar 2024)

FAMILY

Kar. HC while directing Central Adoption Resource Authority to consider representation of an Indian couple that has adopted a child in Uganda, has held that even though adoption has happened in a country which is not signatory to Hague Convention, the rights of adopted child cannot be left marooned.

Tags : KARNATAKA HIGH COURT   ADOPTED CHILD   INDIAN PARENTS   HAGUE CONVENTION  

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