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Australian High Court Rules Sperm Donor is Legal Parent of Child - (20 Jun 2019)

FAMILY

Australian High Court has held that the claim of a 'sperm donor' that he is the legal parent of the child born by artificial insemination is correct. The Court observed that the man provided his semen to facilitate the artificial conception of his daughter on the express or implied understanding that he would be the child's parent.

Tags : AUSTRAILIAN HIGH COURT   SPERM DONOR  

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