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Ker. HC: There is No Personal Law in India Applicable to Christians Recognizing Adoption - (24 Mar 2025)

FAMILY

Kerala High Court has observed that there is no personal law in India applicable to Christians recognizing adoption. But a valid adoption made in accordance with civil law as applicable to the child adopted and the adopted parents is recognized by Canon Law.

Tags : KERALA HIGH COURT   PERSONAL LAW   CANON LAW  

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