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Doctor can Terminate Pregnancy Exceeding 20 Weeks Without Permission if Mother in Danger: Bombay HC - (05 Apr 2019)

CIVIL

Bombay High Court has held that a registered medical practitioner may medically terminate pregnancy which has exceeded 20 weeks, without permission from High Court, only when he is of the opinion, that the termination of such pregnancy is immediately necessary to save the life of the pregnant woman.

Tags : BOMBAY HIGH COURT   TERMINATION OF PREGNANCY   MOTHER IN DANGER  

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