Section 31 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
31. Rights of child born through assisted reproductive technology.
(1)The child born through assisted reproductive technology shall be deemed to be a biological child of the commissioning couple and the said child shall be entitled to all the rights and privileges available to a natural child only from the commissioning couple under any law for the time being in force.(2)A donor shall relinquish all parental rights over the child or children which may be born from his or her gamete.
