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State of Rajasthan - Section

Section 20 in Rajasthan Lunacy Rules, 1962

20. Pregnant inmate

- If a female inmate is found to be pregnant when she is admitted, the fact should be noted in the case book under her family informed at once. If the fact becomes known later, her family should be informed without delay. Whenever it is possible for her family to make arrangements for her confinement outside the asylum the course shall be followed.