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Order to Terminate Pregnancy of Minor Rape Survivor, Recalled by Supreme Court - (30 Apr 2024)

LAW OF MEDICINE

Supreme Court has recalled its earlier decision of allowing a minor rape survivor to terminate twenty-eight weeks of pregnancy after health-related concerns were raised by the parents of the minor. It was stated that the reversal was required as the 'interest of the child is paramount'.

Tags : SUPREME COURT   MINOR RAPE SURVIVOR   TERMINATION   PREGNANCY  

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