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Orissa HC Permits Termination of More than 24 Weeks Pregnancy - (04 Mar 2025)

LAW OF MEDICINE

Ori HC has allowed a minor rape victim aged about 13-year-old to undergo medical termination of more than 24-week-old pregnancy & stated that forcing a child to carry a pregnancy to term would place an unbearable burden on her body & mind, one that she is neither prepared for nor capable of bearing.

Tags : ORISSA HIGH COURT   24 WEEKS PREGNANCY   MINOR RAPE VICTIM  

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