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Ker HC: Drastic Change in Woman's Matrimonial Life Makes Her Eligible for Abortion Upto 24 Weeks - (27 Sep 2022)

LAW OF MEDICINE

Kerala High Court has held that drastic changes in matrimonial life of a pregnant woman fulfils the condition of 'change of her marital status' in Rule 3B of Medical Termination of Pregnancy (MTP) Rules, thus making her eligible to undergo medical termination of pregnancy up to 24 weeks.

Tags : KERALA HIGH COURT   MTP RULES   MATRIMONIAL LIFE  

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