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Kerala High Court Dismisses Plea Seeking Termination of 31 Week Pregnancy - (06 Sep 2021)

CIVIL

Kerala High Court has held that when a Medical Board opines that the termination of pregnancy may result in a live baby and that the foetal abnormalities diagnosed are not lethal, in the absence of any threat to the mother's life or health, her reproductive choice will have to give way to the right of the unborn to be born, while dismissing the petition seeking termination of a 31-week pregnancy.

Tags : KERALA HIGH COURT   TERMINATION OF 31 WEEK PREGNANCY  

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