Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(iii) in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975 (iii)In view of the substantial risk that if the child was born it would suffer from such physical or mental abnormalities as to be seriously handicapped.
