Calcutta High Court: Pregnancy Past 20 Weeks can be Terminated if Foetus Has Congenital Defects - (04 Jun 2019)
LAW OF MEDICINE
Calcutta High Court has approved the termination of a pregnancy having a period of 25 weeks on the finding that the foetus had congenital defect. This Court while following a Division Bench judgment of the Calcutta High Court in Suparna Debnath v State of West Bengal held that Section 3 of the Medical Termination of Pregnancy Act, 1971 will include a case where there is congenital defect which would not be conducive to the health life of a child if carried to term.
Tags : CALCUTTA HIGH COURT 20 WEEKS
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