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[Cites 0, Cited by 31] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Medical Termination Of Pregnancy Act, 1971

(1)Notwithstanding anything contained in the Indian Penal Code (45 of 1860), a registered medical practitioner shall not be guilty of any offence under that Code or under any other law for the time being in force, if any pregnancy is terminated by him in accordance with the provisions of this Act.