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Delhi HC Permits Minor Rape Survivor to Terminate 26 Weeks Pregnancy - (21 Jul 2022)

LAW OF MEDICINE

Delhi High Court has permitted a minor victim of sexual assault to terminate her pregnancy of 26 weeks old pregnancy. The Court highlighted that in exceptional situations, the Court could permit for such termination, even when the provisions when strictly construed, may not sanction the same.

Tags : DELHI HIGH COURT   SEXUAL ASSAULT   PREGNANCY   TERMINATION  

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