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MP HC Lays Down Standard Procedures for Termination of Pregnancy in Sexual Assault Cases - (24 Feb 2025)

LAW OF MEDICINE

Madhya Pradesh High Court has laid down standard procedures for termination of pregnancies upto 20 weeks and pregnancies exceeding 24 weeks in case of survivors of sexual assault or rape or incest.

Tags : MP HIGH COURT   TERMINATION OF PREGNANCY   SEXUAL ASSAULT CASES  

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