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SC: S. 112 of Evidence Act Provides that Conclusive Proof of Legitimacy Is Equivalent to Paternity - (29 Jan 2025)

LAW OF EVIDENCE

SC has observed that AoR designated as senior advocate has to inform parties of his designation & shall report to the Registry that parties represented by him have been informed & necessary arrangements have been made for parties to make appearance before court in cases represented by him.

Tags : SUPREME COURT   LEGITIMACY   PATERNITY  

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