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Karnataka HC: Right of Woman to Exercise Reproductive Choice is Personal Liberty Under Article 21 - (26 Nov 2021)

CONSTITUTION

Karnataka High Court has said that the right of a woman to exercise her reproductive choice is a dimension of personal liberty as understood under Article 21 of the Constitution of India, 1949 and she has a sacrosanct right to have her bodily integrity protected.

Tags : KARNATAKA HIGH COURT   RIGHT OF WOMAN TO EXERCISE REPRODUCTIVE CHOICE  

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