Section 3(2)(b) in The Medical Termination Of Pregnancy Act, 1971

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Union of India - Subsection

Section 3(2)(b) in The Medical Termination Of Pregnancy Act, 1971

(b)where the length of the pregnancy exceeds twenty weeks but does not exceed twenty-four weeks in case of such category of woman as may be prescribed by rules made under this Act, if not less than two registered medical practitioners are, of the opinion, formed in good faith, that—

(i)the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury to her physical or mental health; or

(ii)there is a substantial risk that if the child were born, it would suffer from any serious physical or mental abnormality.

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Union of India - Subsection

Section 3(2)(b) in The Medical Termination Of Pregnancy Act, 1971