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SC: Challenge to Surrogacy Age Limit Can’t be Decided Without Considering Facts of Each Case - (31 Jul 2024)

LAW OF MEDICINE

Supreme Court while hearing pleas regarding challenge to provisions of Surrogacy (Regulation) Act, 2021 and the Surrogacy (Regulation) Rules, 2022, has clarified that decisions about age limit in matters of surrogacy cannot be decided without considering facts of each case.

Tags : SUPREME COURT   AGE LIMIT   SURROGACY (REGULATION) ACT  

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