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2016 AIR CC 520 (ALL)
::2016 (1) ALJ 127
Allahabad High Court
Hon'ble Judge(s):
Ashwani Kumar Mishra
, J
( A ) Hindu Adoptions And Maintenance Act (78 of 1956) S. 7 , Proviso — Adoption by male Hindu — Requirement of consent by wife — Is mandatory — In absence of her consent, adoption by husband, is invalid. AIR 1989 MP 198 and AIR 2011 SC 644, Relied on. (Paras5)
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