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Madras High Court: Minor Girl has Right to Take Decision regarding Continuance of Pregnancy - (30 Jan 2025)

LAW OF MEDICINE

Madras High Court has observed that the medical termination of pregnancy is a procedure which is concerned with the body of the minor girl. The minor girl has got domain over her body and also got autonomy in taking a decision with regard to the continuance of the pregnancy.

Tags : MADRAS HIGH COURT   MINOR GIRL   CONTINUANCE OF PREGNANCY  

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