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Karnataka High Court Permits Alleged Rape Victim to Abort 24 Weeks+ Pregnancy - (14 Dec 2021)

CIVIL

Karnataka High Court has permitted an alleged rape victim to medically terminate her pregnancy which crossed the stipulated 24-weeks period, stating that continuation of the same will affect her physical and mental health.

Tags : KARNATAKA HIGH COURT   ABORT 24 WEEKS+ PREGNANCY  

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