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Bombay HC Asks Medical Board's Opinion After Rape Survivor Seeks Termination of Pregnancy - (13 Apr 2020)

LAW OF MEDICINE

Bombay High Court has directed the medical board at Government Medical College and Hospital, Chandrapur to give an opinion regarding arrangements that can be made to terminate the pregnancy of a 12-year-old rape survivor and the possibility of the 23-week-old baby to be born alive.

Tags : BOMBAY HIGH COURT   RAPE SURVIVOR SEEKS TERMINATION OF PREGNANCY  

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