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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in THE SURROGACY (REGULATION) ACT, 2021

(1)No person shall seek or conduct surrogacy procedures unless he has—
(i)explained all known side effects and after effects of such procedures to the surrogate mother concerned; and
(ii)obtained in the prescribed form, the written informed consent of the surrogate mother to undergo such procedures in the language she understands.