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J & K HC Allows Minor Rape Victim to Medically Terminate Pregnancy of 26 Weeks - (13 Aug 2020)

LAW OF MEDICINE

Jammu and Kashmir High Court has permitted a minor rape victim to terminate her pregnancy of 26 weeks on grounds that pregnancy was likely to cause grave mental injury to the victim.

Tags : JAMMU AND KASHMIR HIGH COURT   TERMINATION OF PREGNANCY  

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