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Delhi HC Directs Constitution of Board to Examine Rape Victim for Termination of 24-Week Pregnancy - (04 Feb 2020)

LAW OF MEDICINE

Delhi High Court has directed the constitution of a medical board to examine a minor rape victim, who is seeking permission to terminate her 24-week pregnancy. The Court asked the medical superintendent of Ram Manohar Lohia Hospital to forthwith constitute the board to examine the condition of the 16-year-old girl and expeditiously submit the report on whether continuing the pregnancy will pose any risk to her health.

Tags : DELHI HC   RAPE VICTIM  

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