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MP HC: Minor Rape Victim Allowed to Terminate Pregnancy of 28 Weeks - (29 Jul 2024)

LAW OF MEDICINE

Madhya Pradesh High Court has allowed a minor rape victim to terminate 28 weeks pregnancy and observed that conscious decision has been taken by the guardian of the minor as also the minor girl to proceed further with the termination of pregnancy.

Tags : MP HIGH COURT   28 WEEKS PREGNANCY   TERMINATION  

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