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Kerala HC: Social Stigma No Reason to Transgress Statutory Prohibition for Termination of Pregnancy - (08 Nov 2022)

LAW OF MEDICINE

Kerala High Court has held that economic backwardness or possibility of social stigma can’t be a ground for transgressing the statutory prohibition prescribed by the Medical Termination of Pregnancy Act and granting permission for medical termination of pregnancy.

Tags : KERALA HIGH COURT   PREGNANCY   SOCIAL STIGMA  

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