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Bombay High Court Orders Constitution of Medical Boards for Medical Termination of Pregnancy - (04 Jan 2022)

Bombay High Court has directed the state Government to forthwith constitute medical boards based on the Amended Act on medical termination of pregnancy so as to not cause hardships to women seeking termination of pregnancy.

Tags : BOMBAY HIGH COURT   CONSTITUTION OF MEDICAL BOARDS FOR MEDICAL TERMINATION OF PREGNANCY  

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