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Medical Termination of Pregnancy (Amendment) Act 2021 Comes Into Force from September 24 - (27 Sep 2021)

CIVIL

Medical Termination of Pregnancy (Amendment) Act, 2021, has come into force with effect from 24th September 2021. The amendment inter alia modifies Section 3 of the Medical Termination of Pregnancy Act, 1971 to extend the upper limit for medical termination of pregnancy to 24 weeks, from the present stipulation of 20 weeks, for certain categories of women which will be defined in the MTP Rules. These categories will include 'vulnerable women' including rape victims.

Tags : MEDICAL TERMINATION OF PREGNANCY (AMENDMENT) ACT 2021 UPPER LIMIT FOR MEDICAL TERMINATION OF PREGNANCY

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