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Chh. HC: Adoptive Mothers Have Fundamental Right to Life & Motherhood Under Article 21 of COI - (08 May 2025)

FAMILY

Chh. HC has held that adoptive mothers have fundamental right to life and motherhood under Article 21 of COI and children born from the process of surrogacy/adoption have the right to life, care through their mother, then certainly such mothers have right to get maternity leave for above purpose.

Tags : CHHATTISGARH HIGH COURT   ARTICLE 21   MATERNITY LEAVE  

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