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Orissa High Court: Time of Essence in Matters of Medical Termination of Pregnancy - (19 Nov 2021)

CIVIL

Orissa High Court, while refusing to allow a gang-rape survivor to terminate her over 26-week pregnancy, has noted that time is of the essence in matters involving the provisions of the Medical Termination of Pregnancy Act, 1971 and no victim should suffer due to lack of onerous obligations involved in the process.

Tags : ORISSA HIGH COURT   MATTERS OF MEDICAL TERMINATION OF PREGNANCY  

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