Delhi HC: Minor’s Signature Alone Cannot Establish Consent for Pregnancy Termination - (06 Aug 2026)
LAW OF MEDICINE
Delhi High Court held that a minor’s signature alone, even if authentic, cannot be treated as valid consent for pregnancy termination under the Medical Termination of Pregnancy (MTP) Act. The Court stated that written consent of the minor’s guardian is mandatory under the law.
Tags : MINOR; SIGNATURE; MEDICAL TERMINATION OF PREGNANCY
Share : 
|