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Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted - (07 May 2024)

LAW OF MEDICINE

Kerala High Court has allowed a married couple to terminate pregnancy that reached 27 weeks of gestation after the medical board observed that the foetus, although did not have a life-threatening situation but is likely to have permanent and significant neurological disabilities and handicaps.

Tags : KERALA HIGH COURT   27 WEEKS PREGNANCY   ABNORMALITIES  

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