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[Cites 0, Cited by 44] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Medical Termination Of Pregnancy Act, 1971

(3)Whoever terminates any pregnancy in a place other than that mentioned in section 4, shall be punishable with rigorous imprisonment for a term which shall not be less than two years but which may extend to seven years.