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J&K&L HC to Medical Board: Take Fresh Decision on Minor Rape Victim's Pregnancy of 23 Weeks - (27 Oct 2022)

LAW OF MEDICINE

Jammu and Kashmir and Ladakh High Court has directed a medical board in Srinagar to undertake a fresh medical check of a minor rape victim to take a final call on her request for termination of pregnancy of 22-23 weeks, in wake of recent Supreme Court Abortion ruling.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   ABORTION   RAPE VICTIM  

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