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AIR 2020 SUPREME COURT 1293
Supreme Court Of India
(From: Andhra Pradesh)
Hon'ble Judge(s): L. Nageswara Rao, Deepak Gupta , JJ

Hindu Adoptions and Maintenance Act (78 of 1956) , S.7 Proviso, S.11— Adoption by male Hindu - Validity - Essential conditions of consent of wife and actual ceremony of adoption not established - Adoption, invalid. AIR 1970 SC 1286, Disting.AIR 2011 SC 644, Relied on. (Para 13)

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