Madhya Pradesh High Court Allows Minor Rape Victim to Terminate 27-Week Pregnancy - (23 Oct 2019)
LAW OF MEDICINE
Madhya Pradesh High Court has allowed an 11-year-old rape victim to terminate her 27-week pregnancy. The Court directed that the termination of pregnancy may be taken up by the Respondent Authorities (State Health Department and others) with active and positive assistance of the Petitioner and her daughter as early as possible.
Tags : MADHYA PRADESH HIGH COURT PREGNANCY
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