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Kerala HC Allows Development of Embryo Kept Frozen by Couple for 8 Years - (23 Jun 2022)

CIVIL

Kerala High Court while allowing development of embryo kept frozen by couple for 8 years has held that Assisted Reproductive Technology (Regulation) Act, 2021 does not intent to create difficulties for aspiring parents opting for assisted reproductive procedures.

Tags : KERALA HIGH COURT   ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT   2021  

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