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Rajasthan High Court: Fully Developed Foetus Has Right to Life Under Article 21 of Constitution of In - (25 Jan 2024)

LAW OF MEDICINE

Rajasthan High Court while denying minor rape survivor to terminate thirty one weeks pregnancy has held that fully developed foetus has the right to life guaranteed under Article 21 of Constitution of India.

Tags : RAJASTHAN HIGH COURT   ARTICLE 21 OF CONSTITUTION   FULLY DEVELOPED FOETUS   TERMINATION OF PREGNANCY  

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