The Medical Termination of Pregnancy Rules, 2003
Ministry of Health and Family Welfare
(Department of Family Welfare)
Notification
New Delhi, the 13th June, 2003
G.S.R. 485(E)- In exercise of powers conferred by section 6 of the Medical Termination of Pregnancy Act, 1971 (34 of 1971), the Central Government hereby makes the following rules, namely:-
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