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SC: DNA Tests Can Violate Privacy Right, Can't be Directed as Matter of Course - (27 Oct 2022)

LAW OF EVIDENCE

Supreme Court while disallowing DNA test to determine paternity of two children has held that merely because something is permissible under law can’t be directed as matter of course to be performed when direction to that effect would be invasive to the physical autonomy/Privacy of person.

Tags : SUPREME COURT   DNA TEST   PRIVACY  

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