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Himachal Pradesh HC: Surrogate Woman Entitled to Maternity Leave Benefits - (05 Mar 2021)

CIVIL

Himachal Pradesh High Court has observed that a surrogate woman, getting child through arrangement by surrogate parents, is entitled to avail maternity leave benefits under Rule 43(1) of Central Civil Services (Leave) Rules, 1972.

Tags : HIMACHAL PRADESH HIGH COURT   SURROGATE WOMAN  

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