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Union of India - Section

Section 15 in The Medical Termination Of Pregnancy Regulations, 2003

15.

/723G.S.R. 486(E), dated 13.6.2003. - In exercise of the powers conferred by section 7 of the Medical Termination of Pregnancy Act, 1971 (34 of 1971), the Central Government hereby makes the following regulations, namely:-