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Muralikrishnan (12 Years Exp)
PMLA (Show More)
View Answers by this Lawyer (1)
Profile Views : 41020
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Contact Details
Law Firm Name : Muralikrishnan
Country : India
City : Chennai
Area : Chepauk
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Practicing Since : 2012
Qualification : BCOM., BL
About
My areas of interest are Arbitration, Anticipatory Bail, Bail, Consumer Protection Act, NIA etc. I down to earth for the elder scrolls. I never give up my soul and knowledge to bad thoughts. Suceess is on my hands by the God.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 4111 | Tamil Nadu | TN and Pondy |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Supreme Court (India)
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Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Muralikrishnan : child custody case under guardian and ward act shall be filed where the child is living.
