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Mad. HC: Marital Status of Woman Cannot be a Determining Factor for Considering Her Child’s Adoption - (17 Jun 2024)

FAMILY

Mad. HC while holding that woman's marital status should not be a determining factor while considering her child's adoption observed that proviso to Sec. 9(2) of HAMA, 1956 which mandates consent of other parent would not apply when the mother/father of the child to be given in adoption is absent.

Tags : MADRAS HIGH COURT   HAMA   HINDU ADOPTIONS AND MAINTENANCE ACT  

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