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Del. HC: Provisions of Guardians and Wards Act Can’t Curtail Right of Appeal Under Family Courts Act - (17 Oct 2024)

FAMILY

Delhi High Court has stated that the provisions of the Guardians and Wards Act, 1890 could not curtail the right of appeal available to an individual under Section 19 of the Family Courts Act, 1984.

Tags : DELHI HIGH COURT   RIGHT OF APPEAL   FAMILY COURTS ACT  

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