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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021

(2)The donation of an embryo after Pre-implantation Genetic Diagnosis to an approved research laboratory for research purposes shall be done only—
(a)with the approval of the commissioning couple or woman; and
(b)when the embryo suffers from pre-existing, heritable, life-threatening or genetic diseases.