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Supreme Court Issues Notice to Centre on Plea Challenging Law for Abortion - (16 Jul 2019)

LAW OF MEDICINE

Supreme Court has issued notice to the Centre about a Public Interest Litigation to reconsider the right to abortion. As per the existing law, abortion is legal only if it is performed until 20 weeks of pregnancy. However the permission of a Court is required for aborting a foetus which is more than 20 weeks old. The request sent by the Supreme Court challenges the law that makes abortion legal only to save a life.

Tags : SUPREME COURT   ABORTION  

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