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Delhi HC to State: Decide On Banning Medically Unnecessary Sex-Selective Surgeries on Intersex Infant - (29 Jul 2022)

LAW OF MEDICINE

Delhi High Court has directed Delhi Government to take appropriate decision on recommendation given by Delhi Commission for Protection of Child Rights (DCPCR) to ban medically unnecessary, sex-selective surgeries on intersex infants and children except in cases of life-threatening situations.

Tags : DELHI HIGH COURT   SEX-SELECTIVE SURGERIES   INTERSEX  

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