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SC: Married Couples Must Take Adequate Timely Precautions to Avoid Unwanted Pregnancies - (12 Oct 2023)

LAW OF MEDICINE

Supreme Court while allowing the medical termination of pregnancy of a married woman observed that it is expected of married couples to take adequate timely precautions so that they don’t end up knocking at the doors of the Court at the eleventh hour, praying for termination of pregnancies.

Tags : SUPREME COURT   PREGNANCY   TERMINATION  

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