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MP HC: Court Has Power to Decide if Children Should be Rescued or Kept in Childcare Institution - (07 Feb 2025)

FAMILY

MP HC while hearing petition filed by several parents for production of children that are in custody of Child Welfare Committee, has stated that High Court is superior custodian than the Child Welfare Committee and has the power to decide whether or not to keep the children in childcare institution.

Tags : MP HIGH COURT   CHILDCARE INSTITUTION   CHILD WELFARE COMMITTEE  

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