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SC: Fourteen-Year-Old Rape Survivor Allowed to Terminate Twenty-Eight-Week Pregnancy - (23 Apr 2024)

LAW OF MEDICINE

Supreme Court has allowed a fourteen-year-old rape survivor to terminate twenty-eight weeks of pregnancy after considering the opinion of the medical board that continuation of pregnancy might affect the physical and mental well-being of the minor.

Tags : SUPREME COURT   RAPE SURVIVOR   FOURTEEN YEAR OLD   TWENTY-EIGHT WEEK  

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