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Madras HC: Hormonal Imbalance/Irregular Menstruation of Women Can’t be Considered Female Impotency - (12 Aug 2022)

FAMILY

Madras High Court has held that hormonal imbalance or irregular periods would not amount to impotency of a woman and would not mean that she is unfit to have sex, and when woman has admitted fact of her hormonal imbalance, it was unnecessary to subject her to medical examination.

Tags : MADRAS HIGH COURT   FEMALE IMPOTENCY   SEX   HORMONAL  

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