Why Not Declare Newborn’s Right To Mother’s Milk A Fundamental Right: Madras HC - (04 Jan 2018)
Madras High Court has posed a query before the Centre as to why it cannot bring an Act making it obligatory on the part of women to breastfeed as has been done by the UAE government by having mandatory breastfeeding clause in the new UAE Child Rights law.
Tags : MADRAS HIGH COURT RIGHT TO MOTHER’S MILK
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