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Rape Victim Can’t Be Forced To Bear Rapist’s Child: MP High Court - (14 Dec 2017)

Madhya Pradesh High Court has observed that a rape victim cannot be compelled to give birth to a child of the rapist and if the conditions enumerated in the Medical Termination of Pregnancy Act, 1971, are fulfilled, the pregnancy of victim can be terminated.

Tags : MADHYA PRADESH HIGH COURT   RAPE  

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