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Delhi High Court Directs AIIMS to Constitute Medical Board Within a Day to Decide on Termination - (24 Sep 2021)

CIVIL

Delhi High Court has issued directions to the Medical Superintendent, AIIMS, to immediately constitute a medical board and examine the feasibility of terminating the victim's 20 weeks old foetus.

Tags : DELHI HIGH COURT   MEDICAL TERMINATION OF PREGNANCY  

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