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GCPRIL Training Programme Series organised on Babies Crossing Borders – Surrogacy, Laws & Practice

The  Centre for Private International Law (GCPrIL), Gujarat National Law University organised A Training Programme Series on “Babies crossing Borders – Surrogacy, Laws and Practice”  on September 30-October 1, 2016.

The GNLU Centre for Private International Law has brought out a  special edition of its newsletter – Private International Law Reporter, based on the theme ‘Surrogacy’, containing a compilation of articles on the topic published across various newspapers, blogs etc. The articles are:

1. Draft Surrogacy Bill violates fundamental right of people to choose modes of parenthood

2. For the Mother and Child

3. Surrogates are workers, not wombs

4. Why the Surrogacy Bill is necessary?

5. Regulating Surrogacy, instead of killing it

6. Surrogacy: Womb to Let

7. Surrogacy Regulation is long overdue

8. Unequal by Law

9. Draft Surrogacy Bill is required: Law Commission Chairman

10. Now rent a Womb

The newsletter also includes a video The Price oF Life by Anil Malhotra.

Source: Private International Law Reporter

 

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