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Allahabad HC: Father’s Custody Cannot be Denied without Proof of Guardianship Unfitness - (26 Aug 2026)

FAMILY

Allahabad High Court held that a father, as the natural guardian of his minor daughter under Section 6 of the Hindu Minority and Guardianship Act, cannot be denied custody unless he is proved unfit to act as her guardian.

Tags : CUSTODY; GUARDIANSHIP; HINDU MINORITY AND GUARDIANSHIP ACT  

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