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SC: Distinction Between Married & Unmarried Women for Abortion of Pregnancy is Unconstitutional - (29 Sep 2022)

LAW OF MEDICINE

Supreme Court has held that unmarried women are also entitled to seek abortion of pregnancy in term of 20-24 weeks arising out of consensual relationship, and exclusion of unmarried women who conceive out of live-in relationship from Medical Termination of Pregnancy Rules is unconstitutional.

Tags : SUPREME COURT   ABORTION   LIVE-IN RELATIONSHIP   UNMARRIED WOMAN  

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