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MP HC: Necessary that Allegation of Rape be Proved for Medical Termination of Pregnancy - (08 Sep 2021)

CIVIL

Madhya Pradesh High Court has held that it is not necessary that the allegation of rape be proved before Section 3 of the Medical Termination of Pregnancy Act, 1971 can be invoked.

Tags : MADHYA PRADESH HIGH COURT   MEDICAL TERMINATION OF PREGNANCY  

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