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Amicus Curiae to Ker. HC: DNA Test of Children of Rape Victims Will Defeat Concept of Adoption - (19 Dec 2023)

FAMILY

Amicus Curiae Advocate A. Parvathi Menon has informed the Kerala High Court that subjecting the adopted child of a rape victim to DNA tests will only defeat the purpose of the divine concept of adoption especially when the law protects the rights of privacy of the child and the rape survivor.

Tags : KERALA HIGH COURT   AMICUS CURIAE   DNA TEST   RAPE VICTIM   ADOPTION  

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