Section 5(2) in The Medical Termination Of Pregnancy (Amendment) Act, 2002
(2)Notwithstanding anything contained in the Indian Penal Code (45 of 1860 ), the termination of pregnancy by a person who is not a registered medical practitioner shall be an offence punishable with rigorous imprisonment for a term which shall not be l ss than two years but which may extend to seven years under that Code, and that Code shall, to this extent, stand modified.
