Section 6(2)(a) in The Medical Termination Of Pregnancy Act, 1971

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in The Medical Termination Of Pregnancy Act, 1971

(a)the experience or training, or both, which a registered medical practitioner shall have if he intends to terminate any pregnancy under this Act; and

(aa)the category of woman under clause ( b) of sub-section ( 2) of section 3;

(ab)the norms for the registered medical practitioner whose opinion is required for termination of pregnancy at different gestational age under sub-section (2A) of section 3;

(ac)the powers and functions of the Medical Board under sub-section (2C) of section 3.".

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Union of India - Subsection

Section 6(2)(a) in The Medical Termination Of Pregnancy Act, 1971