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Rajasthan HC Dismisses Petition Filed by Mother Seeking Termination of Pregnancy of Minor Daughter - (23 Jun 2025)

LAW OF MEDICINE

Rajasthan High Court has dismissed a petition filed by a mother seeking termination of her 17 year old minor daughter’s pregnancy and stated that the pregnant woman has the autonomy over her body and it is only she who has right to choose whether or not to terminate the pregnancy.

Tags : RAJASTHAN HIGH COURT   TERMINATION OF PREGNANCY   MINOR DAUGHTER  

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