20-weeks pregnancy Archives

MP HC | Right to bodily integrity calls for a permission to allow termination of pregnancy; Court may grant termination beyond 20 weeks

Madhya Pradesh High Court: A writ petition was contemplated by Vivek Rusia, J. for allowing medical termination of pregnancy of the said

Tripura High Court: S. Talapatra, J., in his own words, departed from Section 3(2)(b) of the Medical Termination of Pregnancy Act, 1971 and