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Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications - (26 Jun 2026)

FAMILY

Madras High Court has issued detailed guidelines for magistrates deciding custody and parentage applications under Section 4(iii)(a)(II) of the Surrogacy Act, governing orders on the parentage and custody of children born through surrogacy upon applications by the parties concerned.

Tags : MAGISTRATES; SURROGACY; CUSTODY  

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