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Del. HC: Section 4(iii)(c)(i) of Surrogacy Act Cannot be Applied Retrospectively - (18 Oct 2023)

LAW OF MEDICINE

Delhi High Court has held that 4(iii)(c)(i) of Surrogacy 2021 Ac, which imposes age restriction on intending parents, can’t be applied retrospectively, has held that individuals who have already undergone Assisted Reproductive Technology process prima facie can’t be disqualified due to the age bar.

Tags : DELHI HIGH COURT   SURROGACY   ASSISTED REPRODUCTIVE TECHNOLOGY  

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