The Surrogacy (Regulation) Act, 2021
6. Written informed consent of surrogate mother.-
(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.
(2) Notwithstanding anything contained in sub-section (1), the surrogate mother shall have an option to withdraw her consent for surrogacy before the implantation of human embryo in her womb.
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