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

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Union of India - Subsection

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

(a)"guardian" means a person having the care of the person of a minor or a mentally ill person;

(aa)"Medical Board" means the Medical Board constituted under sub-section (2C) of section 3 of the Act;