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Rajasthan HC: Reproductive Choice of Woman is Fundamental Right Flowing From Article 21 - (04 May 2020)

CONSTITUTION

Rajasthan High Court has upheld that the reproductive choice of a woman is a fundamental right encompassed under Article 21 of the Constitution of India, 1949. The Court has held that the right of child rape survivor to make any reproductive choice outweighs the right of the unborn child to be born, even in cases where pregnancy is at an advanced stage.

Tags : RAJASTHAN HIGH COURT   REPRODUCTIVE CHOICE OF WOMAN  

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