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Ker. HC Issues Guidelines for DNA Testing of Children of Rape Victims Who Are Given in Adoption - (23 Apr 2024)

CRIMINAL

Ker. HC laid down guidelines for DNA testing of children of rape victims given in adoption which state that Courts shall not entertain applications seeking DNA examination of such children, Child Welfare Committee shall ensure that DNA samples are taken before completion of adoption process.

Tags : KERALA HIGH COURT   DNA TESTING   RAPE VICTIMS   ADOPTION  

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