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Delhi HC: Mother's Choice & Quality of Child's Life Deciding Factors in Case of Fetal Abnormalities - (06 Dec 2022)

LAW OF MEDICINE

Delhi High Court has held that the ultimate decision in the pregnancy cases involving fetal abnormalities are to recognize the choice of the mother, as also the possibility of a dignified life for the unborn child.

Tags : DELHI HIGH COURT   FETAL ABNORMALITIES   PREGNANCY   UNBORN CHILD  

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