Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(5) in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975

(5)Every head of the hospital or owner of the approved place shall send to the Director Public Health and Family Planning, a weekly statement of cases where medical termination of pregnancy has been done in Form II.