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Kerala HC: Requiring Single Mother to Furnish Father’s Name Affects Right to Dignity of Mother - (17 Aug 2021)

FAMILY

Kerala High Court has held that requiring single women, who conceived through Assisted Reproductive Technologies, to furnish the father's name for registering the births and deaths of their children necessarily affects the right of dignity of the mother as well as the child.

Tags : KERALA HIGH COURT   REGISTRATION OF BIRTHS AND DEATHS  

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