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SC: Right Not to Have Legitimacy of Children Questioned Frivolously is Part of Right to Privacy - (21 Feb 2023)

LAW OF EVIDENCE

Supreme Court while observing that DNA tests of children may be directed only if there is prima-facie material to dislodge presumption under Section 112 of Evidence Act has held that children have the right not to have their legitimacy questioned frivolously as it is part of right to privacy.

Tags : SUPREME COURT   LEGITIMACY   EVIDENCE ACT   DNA TEST  

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