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Mad. HC: In MTP Cases, SP or DCP to be Personally Responsible if Identity of Minor Gets Leaked - (16 Jul 2024)

LAW OF MEDICINE

Madras High Court has observed that in cases of medical termination of pregnancy if the identity of the minor is leaked SPs or DCP will be held accountable for leakage of such personal details or identities of victims.

Tags : MADRAS HIGH COURT   MEDICAL TERMINATION   MINOR  

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