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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Ms. Manjiri Shah Advocate (appointed) for the Petitioner.
  • Mr. Arfan Sait APP for the State
Judges
  • V.K Tahilramani
  • Mridula Bhatkar, JJ.
Acts
  • MEDICAL TERMINATION OF PREGNANCY ACT 1971
  • provisions of this Act.(2) Subject to the provisions of sub-section (4),
  • pregnancy.19. Rule 1 of Section II of Chapter Non Statutory Rules
  • 2(e) of the Medication Termination of Pregnancy Rules 2003
  • SECTION 3 MEDICAL TERMINATION OF PREGNANCY ACT
  • Maharashtra Prisons (Prison Hospital) Rules 1970
  • provisions of sub-section (2) of section 3
  • ARTICLE 21 CONSTITUTION OF INDIA
  • provisions of clause (d) of section 2
  • provision of section 3(2)(b)(i)
  • terminated.11. Section 3(2)
  • mother.22. Section 3(2)(b)(i)
  • Section 3. Thus, Section 5
  • Section 3(2)(a), (b)(i)
  • time.5. Section 3
  • Section 3(2)(b)(ii)
  • Section 3(2)(b)(i)
  • etc.17. Rule 8
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • Ms. Manjiri Shah Advocate (appointed) for the Petitioner.
  • Mr. Arfan Sait APP for the State
Judges
  • V.K Tahilramani
  • Mridula Bhatkar, JJ.
Acts
  • MEDICAL TERMINATION OF PREGNANCY ACT 1971
  • provisions of this Act.(2) Subject to the provisions of sub-section (4),
  • pregnancy.19. Rule 1 of Section II of Chapter Non Statutory Rules
  • 2(e) of the Medication Termination of Pregnancy Rules 2003
  • SECTION 3 MEDICAL TERMINATION OF PREGNANCY ACT
  • Maharashtra Prisons (Prison Hospital) Rules 1970
  • provisions of sub-section (2) of section 3
  • ARTICLE 21 CONSTITUTION OF INDIA
  • provisions of clause (d) of section 2
  • provision of section 3(2)(b)(i)
  • terminated.11. Section 3(2)
  • mother.22. Section 3(2)(b)(i)
  • Section 3. Thus, Section 5
  • Section 3(2)(a), (b)(i)
  • time.5. Section 3
  • Section 3(2)(b)(ii)
  • Section 3(2)(b)(i)
  • etc.17. Rule 8
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High Court On Its Own Motion Petitioner v. The State Of Maharashtra
(Sep 19, 2016)