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Del. HC: Visitation Rights Must be Given to Non-Custodial Parent to Ensure Contact with Child - (11 Jul 2024)

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Delhi High Court has observed that in matters of child custody, a parent who does not have custody of the child must have visitation rights in order to maintain the bond with their child and further emphasized on the needs and best interests of the child.

Tags : DELHI HIGH COURT   VISITATION RIGHTS   NON-CUSTODIAL PARENT  

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