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Cal. HC: Person Claiming Non-Access to a Relationship Has Right to Prove the Same - (04 Dec 2024)

CRIMINAL

Calcutta High Court has held that if an accused denies paternity of the child and claims non-access to a relationship it is the right of the accused to have the same proved by way of evidence available/ possible.

Tags : CALCUTTA HIGH COURT   NON-ACCESS   PATERNITY  

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