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State Responsible if Abortion After 20 Weeks Fails & Parents Refuse to Raise Child: Bombay HC - (04 Apr 2019)

CIVIL

Bombay High Court has ruled that when a medical termination of pregnancy (MTP) after 20 weeks fails and a child is born alive, state government must assume full responsibility of the child if its parents do not wish to raise it.

Tags : BOMBAY HIGH COURT   ABORTION AFTER 20 WEEKS  

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