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Bombay High Court Permits 26-Week Pregnancy Termination Due to Fetal Anomalies, Financial Hardship - (24 Jun 2026)

LAW OF MEDICINE

Bombay High Court permitted a married woman to terminate her 26-week pregnancy, noting that she belonged to the lower socio-economic strata and that the foetus had severe anomalies requiring costly post-birth cardiac surgeries that she could not afford.

Tags : PREGNANCY TERMINATION; FETAL ANOMALIES; FINANCIAL HARDSHIP  

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