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Allahabad High Court Permits Minor Rape Survivor To Terminate Pregnancy - (22 Jul 2019)

LAW OF MEDICINE

Allahabad High Court has allowed a minor rape survivor considering the trauma that the minor rape survivor may face if she has to give birth to a child to medically terminate her pregnancy, even if it crossed 20 weeks, the permissible limit given in Medical Termination of Pregnancy Act, 1971.

Tags : ALLAHABAD HIGH COURT   PREGNANCY  

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