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AP HC: Daughter-In-Law a Vital Member of Family and Has Substantial Right to Request CA - (20 Mar 2025)

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AP HC has observed that after a daughter gets married, she becomes an integral part of the family she joins. Conversely, the daughter-in-law, who enters the family, becomes a vital member and has a more substantial right to request compassionate appointments to ensure the welfare of her children.

Tags : AP HIGH COURT   DAUGHTER-IN-LAW   SUBSTANTIAL RIGHT  

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