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Uttarakhand High Court Allows Termination of Foetus of Rape Victim - (07 Feb 2022)

CIVIL

Uttarakhand High Court has allowed the termination of a 28 weeks foetus of a rape victim, granting relief to the victim. The Court has held that there is a right to terminate pregnancy on ground of rape.

Tags : UTTARAKHAND HIGH COURT   TERMINATION OF FOETUS OF RAPE VICTIM  

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