Citation Codes Equivalent Citations citation codes Case Number Writ Petition (L) No. 15599 of 2021 Disposition allowed Attorney(S) Ms. Aditi Saxena a/w. Ms. Rachita Padwal Ms. Uma Palsuledesai, AGP No. 1-State. Ms. Purnima Awasthi No. 2. Judges SHRI. UJJAL BHUYAN MADHAV. J. JAMDAR, J. Acts ARTICLE 226 CONSTITUTION OF INDIA SECTION 3 MEDICAL TERMINATION OF PREGNANCY ACT 1971 MEDICAL TERMINATION OF PREGNANCY ACT 1971 ARTICLE 21 CONSTITUTION OF INDIA SECTION 2 A EMPLOYEES STATE INSURANCE ACT 1948 25. Sub-section (1) of section 5 clause (b) of sub-section (2) section 3 of the Amendment Act, sub-section (2) provisions of sub-section (4), Act. (2B) The provisions of sub-section (2) provisions of sub-section (3) of section 3 provisions of clause (d) of section 2 sub-section (2)(b)(i) of section 3 provisions of this Act. (2) Subject to the provisions of sub-section (4), provisions of sub-section (2) of section 3 section 2(b) Medical Termination of Pregnancy (Amendment) Act, 2021 clause (a) of sub-section (2) of section 3, See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account