Section 27(2) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(2)The banks shall—(a)obtain semen from males between twenty-one years of age and fifty-five years of age, both inclusive;(b)obtain oocytes from females between twenty-three years of age and thirty-five years of age; and(c)examine the donors for such diseases, as may be prescribed.
