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Del HC: People Harassing Daughter-in-Law for Birthing Girl Need to be Educated - (11 Jan 2024)

FAMILY

Delhi High Court has held that people harassing their Daughter-in-Law (DIL) for giving birth to a girl child need to be educated that it is their son and not their daughter-in-law whose chromosomes through the union of a married couple will decide the birth of a daughter or a son.

Tags : DELHI HIGH COURT   BIRTHING GIRL   CHROMOSOMES   DAUGHTER-IN-LAW  

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