LexThe MEDICAL TERMINATION OF PREGNANCY ACT, 1971
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The Gazette of India
EXTRAORDINARY
PART II—Section 1
PUBLISHED BY AUTHORITY
No. 34] NEW DELHI, TUESDAY, AUGUST 10, I971/SRAVANA 19, 1893
Separate paging is given to this Part in order that it may be filed
as a separate compilation.
MINISTRY OF I AW AND JUSTICE ,
(Legislative Department)
New Delhi, the 10th August 1971/Sravana 19, 1893 (Saka)
The following Acts of Parliament received the assent of the President
on the 10th August, 1971 and are hereby published for general informa-
tion : —
THE MEDICAL TERMINATION OF PREGNANCY ACT, 1971
No. 34 OF 1971
[10th August, 1971]
An Act to provide for the termination of certain pregnancies by
registered medical practitioners and for matters connected there-
with or incidental thereto.
BE it enacted by Parliament in the Twenty-second Year of the
Republic of India as follows: —
1. (1) This Act may be called the Medical Termination of Pregnancy
Act, 1971.
(2) It extends to the whole of India except the State of Jammu and
Kashmir.
Shorttitle,extentand com-mence-ment-
(3) It shall come into force on such date as the Central Government
may, by notification in the Official Gazette, appoint.
(237)
238 THE GAZETTE OF INDIA EXTRAORDINARY [PART II—
2. In this Act, unless the context otherwise requires.—Defini-
tions.
(a) "guardian" means a person having the care of the person of a
minor or a lunatic;
(b) "lunatic" has the meaning assigned to it in section 3 of the
Indian Lunacv Act. 1912: i of 191S
(c) "minor" means a person who, under the provisions of the
Indian Majority Act, 1875, la to be deemed not to have attained hia
majority;
9 of 187!
(d) "registered medical practitioner" means a medical practi-
tioner who possesses any recognised medical qualification as denned
in clause (h) of section 2 of the Indian Medical Council Act, 1956,
whose name has been entered in a State Medical Register and who
haa such experience or training in gynaecology and obstetrics as may
be prescribed by rules made under this Act.
102 of
L956.
3. (1) Notwithstanding anything contained In the Indian Penal Code,
a registered medical practitioner shall not be guilty of any offence under
that Code or under any other law for the time being in force, if any preg-
nancy is terminated by him in accordance with the provisions of this Act.
When
pregnan-
cies
maybe
terminat-
ed by
registered
medical
practi-
tioners,
45 of I860.
(2) Subject to the provisions of sub-section (4), a pregnancy may be
terminated by a registered medical practitioner,—
• (a) where the length of the pregnancy does not exceed twelve
weeks, if such medical practitioner is, or
(b) where the length of the pregnancy exceeds twelve weeks
but does not exceed twenty weeks, if not less than two registered
medical practitioners are,
of opinion, formed in good faith, that—
(i) the continuance of the pregnancy would involve a risk to the
life of the pregnant woman or of grave injury to her physical or
mental health; or
(«) there is a substantial risk that if the child were born, it would
suffer from such physical or mental abnormalities as to be seriously
handicapped.
Explanation I.—Where any pregnancy is alleged by the pregnant
woman to have been caused by rape, the anguish caused by such preg-
nancy shall be presumed to constitute a grave Injury to the mental health
of the pregnant woman.
Explanation II.—Where any pregnancy occurs as a result of failure of
any device or method used by any married woman or her husband for
the purpose of limiting the number of children, the anguish caused by
such unwanted pregnancy may be presumed to constitute a grave injury
to the mental health of the pregnant woman.
(3) In determining whether the continuance of a pregnancy would
involve such risk of injury to the health as is mentioned in sub-section
(2), account may be taken of the pregnant woman's actual or reasonably
foreseeable environment.
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 23$)
(4) (a) No pregnancy of a woman, who has not attained the age of
eighteen years, or, who, having attained the age of eighteen years, Is a
lunatic, shall be terminated except with the consent in writing of her
guardian.
(b) Save as otherwise provided in clause (a), no pregnancy shall be
terminated except with the consent of the pregnant woman.
4. No termination of pregnancy shall be made in accordance with this
Act at any place other than—
(o) a hospital established or maintained by Government, or
(b) a place for the time being approved for the purpose of this
Act by Government.
Place
where
pregnancy
may be
terminat-
ed.
5. (1) The provisions of section 4, and so much of the provisions of
sub-section (2) of section 3 as relate to the length of the pregnancy and the
opinion of not less than two registered medical practitioners, shall not
apply to the termination of a pregnancy by a registered medical practi-
tioner in a case where he is of opinion, formed in good faith, that the
termination of such pregnancy Is immediately necessary to save the life
of the pregnant woman.
Sections
3 and 4
when
not to
apply.
(2) Notwithstanding anything contained in the Indian Penal Code, the
termination of a pregnancy by a person who is not a registered medical
practitioner shall be an offence punishable under that Code, and that
Code shall, to this extent, stand modified. \
Explanation.—For the purposes of this section, so much of the provi-
sions of clause (d) of section 2 as relate to the possession, by a registered
medical practitioner, of experience or training in gynaecology and obste-
trics shall not apply.
45 of I860.
6. (1) The Central Government may, by notification In the Official
Gazette, make rules to carry out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the fore-
going power, such rules may provide for all or any of the following
matters, namely :•—
(a) the experience or training, or both, which a registered
medical practitioner shall have if he intends to terminate any preg-
nancy under this Act; and
(b) such other matters as are required to be or may be, provided
by rules made under this Act.
(3) Every rule made by the Central Government under this Act shall
be laid, as soon as may be after it Is made, before each House of Parlia-
ment while it is in session for a total period of thirty days which may
be comprised in one session or in two successive sessions, and if, before
the expiry of the session in which it is so laid or the session immediately
following, both Houses agree In making any modification in the rule or
both Houses agree that the rule should not be made, the rule shall there-
after have effect only in such modified form or be of no effect, aa the
case may be; so, however, that any such modification or annulment shall
be without prejudice to the validity of anything previously done under
that rule.
Power to
make
rules.
240 THE GAZEftti OF INDIA EXTRAORDINARY LPART H—
7. (I) The State Government may, by regulations,—
(a) require any such opinion as is referred to in sub-section (2)
of section 3 to be certified, by a registered medical practitioner or
practitioners concerned, in such form and at such time as may be
specified in such regulations, and the preservation or disposal of such
certificates;
(fa) require any registered medical practitioner, who terminates
a pregnancy, to give intimation of such termination ,and such other
information relating to the termination as may be specified in such
regulations;
(c) prohibit the disclosure, except to such persons and for such
purposes as may be specified in such regulations, of intimations given
or information furnished in pursuance of such regulations.
(2) The intimation given and the information furnished in pursuance
of regulations made by virtue of clause (fa) of sub-section (1) shall be
given or furnished, as the case may be, to the Chief Medical Officer of the
State.
(3) Any person who wilfully contravenes or wilfully fails to comply
with the requirements of any regulation made under sub-section (1)
shall be liable to be punished with fine which may extend to one thousand
rupees. ;
Power to
make
regula-
tions.
8. No suit or other legal proceeding shall lie against any registered
medical practitioner for any damage caused or likely to be caused by any-
thing which is in good faith done or intended to be done under this Act.
Protec-tion ofactiontaken Ingoodfaith.
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 241
THE GUJARAT STATE LEGISLATURE (DELEG AlTON OF
POWERS) ACT, 1971
No. 35 OF. 1971
[10th August, 1971]
An Act to confer on the President the power of the Legislature of the
State of Gujarat to make laws.
BE it enacted by Parliament in the Twenty-second Year of the
Republic of India as follows :•—
L This Act may be called the Gujarat State Legislature (Delegation
of Powers) Act, 1971.
Short
title.
2. In this Act, "Proclamation" means the Proclamation issued on the
13th day of May, 1971, under article 356 of the Constitution by the
President, and published with the notification of the Government of
India in the Ministry of Home Affairs No. G.S.R. 691 of the said date.
Defini-tion.
3. (1) The power of the Legislature of the State of Gujarat to make
laws, which has been declared by the Proclamation to be exercisable by
or under the authority of Parliament, is hereby conferred on the President.
(2) In the exercise of the said power, the President may, from time
to time, whether Parliament is or is not in session, enact, as a President's
Act, a Bill containing such provisions as he considers necessary:
Provided that before enacting any such Act, the President shall
whenever he considers it practicable to do so, consult a Committee cons-
tituted for the purpose, consisting of thirty-four members of the House of
the People nominated by the Speaker and seventeen members of the
Prmnnil nf Rtnt.pc nmrninatpH hv tVio nhfliriTian
Confer-ment onthe Presi-dent ofthe
power ofthe StateLegis-lature tomakelawb.
242 THE GAZETTE OF INDIA EXTRAORDINARY [PART II-
(3) Every Act enacted by the President under sub-section (2) shall, as
soon as may be after enactment, be laid before each House of Parliament.
(4) Either House of Parliament may, by resolution passed within
thirty days from the date on which the Act has been laid before it under
sub-section (3), which period may be comprised in one session or in two
successive sessions, direct any modifications to be made in the Act and
if the modifications are agreed to by the other House of Parliament dur-
ing the session in which the Act has been so laid before it or the session
succeeding, such modifications shall be given effect to by the President
by enacting an amending Act under sub-section (2):
Provided that nothing in this sub-section shall affect the validity of
the Act or of any action taken thereunder before it is so amended.
Sue. 1] THE GAZETTE OF INDIA EXTRAORDINARY 243
THE PUNJAB STATE LEGISLATURE (DELEGATION OF
POWERS) ACT, 1971
I No. 36 OF 1971
[10th August, 1971]
An Act to confer on the President the power of the Legislature of
the State of Punjab to make laws.
BE it enacted by Parliament in the Twenty-second Year of the
Republic of India as follows: —
1. This Act may be called the Punjab State Legislautre (Delegation
of Powers) Act, 1971.
Shorttitle.
2. In this Act, "Proclamation" means the Proclamation issued on the
15th day of June, 1971, under article 356 of the Constitution by the
President, and published with the notification of the Government of India
in the Ministry of Home Affairs No. G.S.R. 944 of the said date
Deflni
tion.
3. (1) The power of the Legislature of the State of Punjab to make
laws, which has been declared by the Proclamation to be exercisable by
or under the authority of Parliament, is hereby conferred on the President.
(2) In the exercise of the said power, the President may, from time to
time, whether Parliament is or is not in session, enact, as a President's
Act, a Bill containing such provisions as he considers necessary:
Provided that before enacting any such Act, the President shall, when-
ever he considers it practicable to do so, consult a Committee constituted
for the purpose, consisting of thirty members of the House of the People
nominated by the Speaker and fifteen members of the Council of States
nominated by the Chairman.
Confer-menton thePresidentoithepower ofthe StateLegislature tomakelaws.
244 THE GAZETTE OF INDIA EXTRAORDINARY [PART II— Sac. l]
(3) Every Act enacted by the President under sub-section (2) shall,
as soon as may be after enactment, be laid before each House of Parlia-
ment.
(4) Either House of Parliament may, by resolution passed within
thirty days from the date on which the Act has been laid before it under
sub-section (3), which period may be comprised in one session or in two
successive sessions, direct any modifications to be made in the Act and if
the modifications are agreed to by the other House of Parliament during
the session in which the Act has been so laid before it or the session
succeeding, such modifications shall be given effect to by the President
by enacting an amending Act under sub-section (2):
Provided that nothing in this sub-section shall affect the validity of
the Act or of any action taken thereunder before it is so amended.
N. D. P. NAMBOODIRIPAD,
Joint Secy, to the Govt. of India,
PRINTED RY THE GENENRAL MANAGER, OOVIRNMENT OF INDIA PRHSS, MINIO ROAD,
NEW PELHJ ANP PUBLISHED BY THE MANVGER OF PUBLICATIONS, DELHI, 1971
THE MEDICAL TERMINATION OF PREGNANCY (AMENDMENT)
ACT, 2021
NO. 8 OF 2021
[25th March, 2021.]
An Act further to amend the Medical Termination of Pregnancy Act, 1971.
BE it enacted by Parliament in the Seventy-second Year of the Republic of India as
follows:—
1. (1) This Act may be called the Medical Termination of Pregnancy (Amendment)
Act, 2021.
(2) It shall come into force on such date as the Central Government may, by notification
in the Official Gazette, appoint.
2. In the Medical Termination of Pregnancy Act, 1971 (hereinafter referred to as the
principal Act), in section 2,—
Short title and
commencement.
Amendment
of section 2.
34 of 1971.
vlk/kkj.k
EXTRAORDINARY
Hkkx II — [k.M 1
PART II — Section 1
izkf/kdkj ls izdkf'kr
PUBLISHED BY AUTHORITY
lañ 10] ubZ fnYyh] c`gLifrokj] ekpZ 25] 2021@pS= 4] 1943 ¼'kd½
No. 10] NEW DELHI, THURSDAY, MARCH 25, 2021/CHAITRA 4, 1943 (SAKA)
bl Hkkx esa fHkUu i`"B la[;k nh tkrh gS ftlls fd ;g vyx ladyu ds :i esa j[kk tk ldsA
Separate paging is given to this Part in order that it may be filed as a separate compilation.
xxxGIDHxxx
xxxGIDExxx
jftLVªh lañ Mhñ ,yñ—(,u)04@0007@2003—21 REGISTERED NO. DL—(N)04/0007/2003—21
MINISTRY OF LAW AND JUSTICE
(Legislative Department)
New Delhi, the 25th March, 2021/Chaitra 4, 1943 (Saka)
The following Act of Parliament received the assent of the President on the
25th March, 2021, and is hereby published for general information:—
सी.जी.-डी.एल.-अ.-26032021-226130
CG-DL-E-26032021-226130
2 THE GAZETTE OF INDIA EXTRAORDINARY [P ART II—
(i) after clause (a), the following clause shall be inserted, namely:—
'(aa) "Medical Board" means the Medical Board constituted under
sub-section (2C) of section 3 of the Act;';
(ii) after clause (d), the following clause shall be inserted, namely:—
'(e) "termination of pregnancy" means a procedure to terminate a
pregnancy by using medical or surgical methods.'.
3. In section 3 of the principal Act, for sub-section ( 2), the following sub-sections
shall be substituted, namely:—
"(2) Subject to the provisions of sub-section (4), a pregnancy may be terminated
by a registered medical practitioner,—
(a) where the length of the pregnancy does not exceed twenty weeks, if
such medical practitioner is, or
(b) where the length of the pregnancy exceeds twenty weeks but does
not exceed twenty-four weeks in case of such category of woman as may be
prescribed by rules made under this Act, if not less than two registered medical
practitioners are,
of the opinion, formed in good faith, that—
(i) the continuance of the pregnancy would involve a risk to the life of
the pregnant woman or of grave injury to her physical or mental health; or
(ii) there is a substantial risk that if the child were born, it would suffer
from any serious physical or mental abnormality.
Explanation 1.—For the purposes of clause ( a), where any pregnancy
occurs as a result of failure of any device or method used by any woman or her
partner for the purpose of limiting the number of children or preventing
pregnancy, the anguish caused by such pregnancy may be presumed to
constitute a grave injury to the mental health of the pregnant woman.
Explanation 2.—For the purposes of clauses ( a) and ( b), where any
pregnancy is alleged by the pregnant woman to have been caused by rape, the
anguish caused by the pregnancy shall be presumed to constitute a grave
injury to the mental health of the pregnant woman.
(2A) The norms for the registered medical practitioner whose opinion is
required for termination of pregnancy at different gestational age shall be such
as may be prescribed by rules made under this Act.
(2B) The provisions of sub-section ( 2) relating to the length of the
pregnancy shall not apply to the termination of pregnancy by the medical
practitioner where such termination is necessitated by the diagnosis of any of
the substantial foetal abnormalities diagnosed by a Medical Board.
(2C) Every State Government or Union territory, as the case may be,
shall, by notification in the Official Gazette, constitute a Board to be called
a Medical Board for the purposes of this Act to exercise such powers and
functions as may be prescribed by rules made under this Act.
(2D) The Medical Board shall consist of the following, namely:—
(a) a Gynaecologist;
(b) a Paediatrician;
(c) a Radiologist or Sonologist; and
Amendment
of section 3.
SEC. 1] THE GAZETTE OF INDIA EXTRAORDINARY 3
(d) such other number of members as may be notified in the Official
Gazette by the State Government or Union territory, as the case may be.".
4. After section 5 of the principal Act, the following section shall be inserted,
namely:—
"5A. (1) No registered medical practitioner shall reveal the name and other
particulars of a woman whose pregnancy has been terminated under this Act except
to a person authorised by any law for the time being in force.
(2) Whoever contravenes the provisions of sub-section (1) shall be punishable
with imprisonment which may extend to one year, or with fine, or with both.".
5. In section 6 of the principal Act, in sub-section (2), after clause (a), the following
clauses shall be inserted, namely:—
"(aa) the category of woman under clause ( b) of sub-section ( 2) of
section 3;
(ab) the norms for the registered medical practitioner whose opinion is required
for termination of pregnancy at different gestational age under
sub-section (2A) of section 3;
(ac ) the powers and functions of the Medical Board under
sub-section (2C) of section 3.".
————
DR. G . NARAYANA RAJU,
Secretary to the Govt. of India.
Amendment
of section 6.
Insertion of
new
section 5A.
Protection of
privacy of a
woman.
MGIPMRND—1787GI(S3)—25-03-2021.
UPLOADED BY THE MANAGER, GOVERNMENT OF INDIA PRESS, MINTO ROAD, NEW DELHI–110002
AND PUBLISHED BY THE CONTROLLER OF PUBLICATIONS, DELHI–110054.
JAGANATHA
N ANANTHA
KUMAR
Digitally signed by
JAGANATHAN
ANANTHA KUMAR
Date: 2021.03.26
03:09:42 +05'30'
5823 GI/2021 (1)
रजिस्ट्री सं. डी.एल.- 33004/99 REGD. No. D. L.-33004/99
xxxGIDHxxx
xxxGIDExxx
असाधारण
EXTRAORDINARY
भाग II—खण् ड 3—उप-खण् ड (i)
PART II—Section 3—Sub-section (i)
प्राजधकार से प्रकाजित
PUBLISHED BY AUTHORITY
स्ट्वास्ट््य और पररवार कल्याण मंत्रालय
अजधसूचना
नई दिल्ली, 12 अक् तूबर , 2021
सा.का.जन 730(अ).—क े न्द्रीय सरकार, गभभ का जचदकत्सीय समापन अजधजनयम, 1971 (1971 का 34) की धारा
6 द्वार ा प्रित्त िजियोोँ का प्रयोग कर ते हुए, गभ भ का जचदकत्सीय समापन जन यम, 2003 का संिोधन कर न े के जलए
जनम्नजलजखत जनयम बनाती है, अर्ाभत् :-
1. (1) इन जनयमों का संजिप्त नाम गभभ का जचदकत्सीय समापन (संिोधन) जनयम, 2021 है ।
(2) ये रािप त्र में उनक े प्रकािन की तारीख से प्रवृत्त होंगे ।
2. गभभ का जचदकत्सीय समापन जनयम, 2003 (जिन्द्हें इसमें इसक े पश्चात् उि जनयम कहा गया है), क े जनयम 2 क े उपजनयम
(ङ) क े पश्चात्, जनम्नजलजखत उपजनयम अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत् :-
‘(च) “जचदकत्सा बोडभ” से अजधजनयम की धारा 3 की उपधारा (2ग) क े अधीन गरित जचदकत्सा बोडभ अजभप्रेत है । ’।
3. उि जनयमों क े जनयम 3 क े पश्चात्, जनम्नजलजखत जनयम अंतःस्ट्र्ाजपत दकए िाएंगे, अर्ाभत् :-
“3क. जचदकत्सा बोडभ की िजियां और क ृ त्य – धारा 3 क े प्रयोिनों क े जलए, -
(क) जचदकत्सा बोडभ की िजियां जनम्नजलजखत होंगी, अर्ाभत् :-
सं. 588] नई दिल्ली, मंगलवार , अक् तूबर 12, 2021/ आज वन 20, 1943
No. 588] NEW DELHI, TUESDAY, OCTOBER 12, 2021/ ASVINA 20, 1943
सी.जी.-डी.एल.-अ.-12102021-230390
CG-DL-E-12102021-230390
2 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(i) उि धारा की उपधारा (2ख) क े अधीन, क े वल सम्यक ् जवचार करने क े पश्चात् और यह सुजनजश्चत करने क े
पश्चात् दक गभभ की उस अवस्ट्र्ा में स्त्री क े जलए प्रदिया सुरजित होगी तर्ा क्या भ्रूणीय जवक ृ जत का इसक े
िीवन क े सार् असंगत होने का सारवान् िोजखम है या यदि जििु उत्पन्न होता है तो वह ऐसी िारीररक या
मानजसक असामान्द्यताओं से पीज़ित हो सकता है जिससे वह गंभीर रूप से अिम हो, चौबीस सप्ताह की
गभाभवजध क े आगे गभभ का समापन अनुज्ञात करना या अस्ट्वीकार करना;
(ii) बोडभ में अन्द्य जविेषज्ञों से सहयोग लेना तर्ा गभभ क े समापन का जवजनश्चय करने क े जलए, यदि अपेजित हो,
अजतररि अन्द्वेषणों क े जलए कहना;
(ख) जचदकत्सा बोडभ क े क ृ त्य जनम्नजलजखत होंगे, अर्ाभत् :-
(i) स्त्री और उसकी ररपोर्टों का परीिण करना, िो धारा 3 की उपधारा (2ख) क े अधीन गभभ क े जचदकत्सीय
समापन क े जलए पहुंचे;
(ii) धारा 3 की उपधारा (2ख) क े अधीन गभभ क े जचदकत्सीय समापन क े जलए आवेिन प्राजप्त क े तीन दिनों क े
भीतर गभभ क े समापन या समापन क े आवेिन को अस्ट्वीक ृ त करने क े संबंध में प्ररुप घ में जचदकत्सा बोडभ की
राय प्रिान करना;
(iii) यह सुजनजश्चत करना दक समापन प्रदिया की िब जचदकत्सा बोडभ द्वारा सलाह िी िाए, तो वह धारा 3 की
उपधारा (2ख) क े अधीन गभभ क े जचदकत्सीय समापन क े जलए आवेिन की तारीख से पांच दिनों क े भीतर
समुजचत परामिभ क े सार् सभी सुरिा पूवाभवधाजनयों क े सार् की िाए ।
3ख. चौबीस सप्ताह तक की गभाभवस्ट्र्ा क े समापन क े जलए पात्र जस्त्रयां –
अजधजनयम की धारा 3 की उपधारा (2) क े खंड (ख) क े अधीन, चौबीस सप्ताह की अवजध हेतु गभाभवस्ट्र्ा क े
समापन क े जलए जनम्नजलजखत प्रवगों की जस्त्रयों को पात्र समझा िाएगा, अर्ाभत् :-
(क) यौन हमले या बलात्संग या कौर्टुजम्बक व्यजभचार क े उत्तरिीवी;
(ख) अल्पवय;
(ग) गभाभवस्ट्र्ा क े िौरान वैवाजहक प्राजस्ट्र्जत में पररवतभन (वैधव्य या जववाह-जवच्छेि);
(घ) िारीररक अिमताओं वाली जस्त्रयां (दिव्यांगिन अजधकार अजधजनयम, 2016 (2016 का 49) क े अधीन
अजभकजर्त मानिंडों क े अनुसार प्रमुख जनःििता) ;
(ङ) मानजसक रूप से रुग्ण स्त्री जिसक े अन्द्तगभत मानजसक मन्द्िता भी है;
(च) भ्रूणीय जवक ृ जत का इसक े िीवन क े सार् असंगत होने का सारवान् िोजखम है या यदि जििु उत्पन्न होता है तो
वह ऐसी िारीररक या मानजसक असामान्द्यताओं से पीज़ित हो सकता है जिससे वह गंभीर रूप से अिम हो ;
और
(छ) मानवीय जस्ट्र्जतयों या आपिा या आकजस्ट्मकता की पररजस्ट्र्जतयों में गभाभवस्ट्र्ा वाली स्त्री, िैसा दक सरकार
द्वारा घोजषत दकया िाए ।”।
4. उि जनयमों क े जनयम 4 में, -
(क) खंड (ग) क े उपखंड (ii) में, “बीस सप्ताह”, िब्िों क े स्ट्र्ान पर, “चौबीस सप्ताह”, िब्ि रखे िाएंगे;
(ख) खंड (ग) क े पश्चात्, जनम्नजलजखत खंड अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत् :-
“(गक) रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी क े पास गभभ समापन की जचदकत्सा पद्धजतयों द्वारा नौ सप्ताह तक की
गभाभवजध क े गभभ समापन को करने क े जलए जनम्नजलजखत अनुभव और प्रजििण होगा, अर्ाभत् :-
(i) प्रसूजत जवज्ञान और स्त्री रोग जवज्ञान व्यवसाय का तीन मास से अन्द्यून अवजध का दकसी जचदकत्सालय का
अनुभव ; या
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 3
(ii) उसने सरकार द्वारा स्ट्र्ाजपत या अनुरजित अस्ट्पताल में अर्वा इसी प्रयोिन क े जलए अनुमोदित प्रजििण
संस्ट्र्ान में गभभ क े जचदकत्सीय समापन क े िस मामलों को गभभ समापन की जचदकत्सा पद्धजतयों द्वारा दकसी
रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी क े पयभवेिण क े अधीन स्ट्वतंत्र रूप से दकया हो ।”।
5. उि जनयमों क े जनयम 4 क े पश्चात्, जनम्नजलजखत जनयम अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत् :-
“4क. (1) अजधजनयम की धारा 3 की उपधारा (2क) क े प्रयोिनों क े जलए, रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी की
राय, िो गभाभवस्ट्र्ा की जवजभन्न अवजधयों क े जलए अपेजित है, जनम्नजलजखत होगी, अर्ाभत् :-
(क) नौ सप्ताह तक की गभाभवस्ट्र्ा अवजध, गभभ समापन की जचदकत्सा पद्धजतयों द्वारा : जनयम 4 क े खंड (क), (ख),
(ग), (गक) और (घ) क े अधीन पात्र रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी;
(ख) बारह सप्ताह तक की गभाभवस्ट्र्ा अवजध, गभभ समापन की िल्य जचदकत्सा पद्धजत द्वारा : जनयम 4 क े खंड (क),
(ख), (ग) और (घ) क े अधीन पात्र रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी;
(ग) बारह सप्ताह से अजधक बीस सप्ताह तक की गभाभवस्ट्र्ा अवजध : जनयम 4 क े खंड (क), (ख) और (घ ) क े अधीन
पात्र रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी;
(2) अजधजनयम की धारा 3 की उपधारा (2क) क े प्रयोिनों क े जलए, जनयम 4 क े खंड (क), (ख) और (घ) क े अधीन पात्र
िो रजिस्ट्रीक ृ त जचदकत्सा व्यवसाजययों की राय, िो बीस सप्ताह से अजधक चौबीस सप्ताह तक की गभाभवस्ट्र्ा अवजध क े
गभभ क े समापन हेतु अपेजित है, प्ररुप ङ में होगी ।
(3) धारा 3 की उपधारा (2ख) क े प्रयोिनों क े जलए, चौबीस सप्ताह से अजधक की गभाभवस्ट्र्ा अवजध क े गभभ समापन हेतु
राय : संबंजधत राज्य सरकार या संघ राज्यिेत्र प्रिासन द्वारा अनुमोदित प्रसुजवधाओं पर सम्यक ् रूप से गरित
जचदकत्सा बोडभ द्वारा िी िाएगी तर्ा जनयम 4 क े खंड (क), (ख) और (घ) क े अधीन पात्र िो रजिस्ट्रीक ृ त जचदकत्सा
व्यवसायी ऐसे जचदकत्सा बोडभ क े जवजनश्चय क े आधार पर गभभ का समापन करेंगे ।”।
6. उि जनयमों क े जनयम 5 क े उपजनयम (1) क े खंड ( ii) में, -
(अ) “20 सप्ताह”, अंकों और िब्ि क े स्ट्र्ान पर, “चौबीस सप्ताह”, िब्ि रखे िाएंगे;
(आ) “पररवहन की सुजवधाएं ; तर्ा”, िब्िों क े स्ट्र्ान पर, “पररवहन की सुजवधाएं ”, िब्ि रखे िाएंगे;
(इ) “भारत सरकार द्वारा समय -समय पर ”, िब्िों क े स्ट्र्ान पर, “क े न्द्रीय सरकार द्वारा समय-समय पर ; तर्ा”,
िब्ि रखे िाएंगे;
(ई) उपखंड (ग) क े पश्चात्, जनम्नजलजखत अंतःस्ट्र्ाजपत दकया िाएगा, अर्ाभत् :-
“चौबीस सप्ताह से आगे की गभाभवस्ट्र्ा क े समापन की ििा में :-
(क) आपरेिन र्टेबल और उिर संबंधी या स्त्री रोग संबंधी िल्य जचदकत्सा करने क े जलए उपस्ट्कर;
(ख) जनश्चेतना उपस्ट्कर, पुनरुज्जीवन उपस्ट्कर और जवसंिमण उपस्ट्कर;
(ग) औषजधयों, आकजस्ट्मक उपयोग क े जलए िनकीय तरलों और रि की उपलब्धता, िैसा क े न्द्रीय सरकार द्वारा
समय-समय पर अजधसूजचत दकया िाए ;
(घ) अल्रासाउ ं ड मागभििभन क े अधीन प्रदिया क े जलए सुजवधाएं ।”।
(उ) स्ट्पष्टीकरण में, “सात सप्ताह”, िब्िों क े स्ट्र्ान पर, “नौ सप्ताह”, िब्ि रखे िाएंगे ।
4 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
7. उि जनयमों क े प्ररुप क क े स्ट्र्ान पर, जनम्नजलजखत प्ररुप रखा िाएगा, अर्ाभत् :-
“प्ररुप क
[जनयम 5 का उपजनयम (2) िेजखए ]
अजधजनयम की धारा 4 क े खंड (ख) क े अधीन स्ट्र्ान क े अनुमोिन क े जलए आवेिन का प्ररुप :
अनुमोदित स्ट्र्ान का प्रवगभ :
(अ) बारह सप्ताह तक क े गभभ का समापन दकया िा सकता है
(आ) चौबीस सप्ताह तक क े गभभ का समापन दकया िा सकता है
(i) स्ट्र्ान का नाम (स्ट्पष्ट अिरों में) :
(ii) पूणभ पता :
(iii) गैर -सरकारी या प्राइवेर्ट या नर्सिंग होम या अन्द्य संस्ट्र्ाएं :
(iv) क ृ पया बताइए दक क्या इस स्ट्र्ान पर जनम्नजलजखत सुजवधाएं उपलब्ध ह :
प्रवगभ अ
(i) स्त्री रोग जवषयक परीिण या प्रसव र्टेबल ।
(ii) पुनरुज्जीवन उपस्ट्कर ।
(iii) जवसंिमण उपस्ट्कर ।
(iv) प्रघात के उपचार क े जलए सुजवधाएं ,जिसक े अंतगभत आपातकालीन औषजधयां भी है ।
(v) पररवहन क े जलए सुजवधाएं ,यदि अपेजित हों ।
प्रवगभ आ
(i) आपरेिन र्टेबल और उिर संबंधी या स्त्री रोग संबंधी िल्य जचदकत्सा करने क े जलए उपस्ट्कर
(ii) आपातकालीन ििाओं क े जलए पयाभप्त मात्रा में औषजधयां और िनकीय तरल ।
(iii) जनश्चेतना उपस्ट्कर, पुनरुज्जीवन उपस्ट्कर और जवसंिमण उपस्ट्कर ।
स्ट्र्ान :
तारीख : स्ट्र्ान क े स्ट्वामी क े हस्ट्तािर”
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 5
8. उि जनयम में प्ररुप ग क े पश्चात्, जनम्नजलजखत प्ररुपों को रखा िाएगा, अर्ाभत् :-
“प्ररुप घ
(जनयम 3क के खंड (ख) के उपखंड (ii) िेखें)
24 सप्ताह से परे गभभ के जचदकत्सीय समापन के जलए जचदकत्सा बोडभ की रर पोर्टभ
गभभ क े समापन की मांग करने वाली मजहला का जववरण :
1. मजहला का नाम :
2. आयु:
3. रजिस्ट्रीकरण /मामले की सं .
4. उपलब्ध ररपोर्टभ और अन्द्वेषण:
िम सं. ररपोर्टभ जनष्कषों पर राय
5 . अजतररि अन्द्वेषण (यदि दकया गया हो) :
िम सं. दकए गए अन्द्वेषण मुख्य जनष्कषभ
.6 गभभ क े समापन क े जलए जचदकत्सा बोडभ की राय :
क. अनुमजत िी
ख . अस्ट्वीकार दकया
जनणभय क े जलए औजचत्य:
.7 गभभ क े समापन क े जलए मजहला की िारीररक स्ट्वस्ट्र्ता:
क. हां
ख. नहन
जचदकत्सा बोडभ क े सिस्ट्य जिन्द्होंने मामले का पुनरीिण दकया हो :
िम सं. नाम हस्ट्तािर
तारीख और समय …………………………
6 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
प्ररुप ड.
रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी के राय का प्ररुप
(बीस सप्ताह से अजधक चौबीस सप्ताह तक गभाभवस्ट्र्ा की अवजध के जलए)
[जनयम 4क के उपजनयम (2) को िेखे]
म .........................................................................................................................................................
(रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी का नाम और अहभताऐं ब़िे अिरों में)
...........................................................................................................................................................
(रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी का पूरा पता)
म .........................................................................................................................................................
(रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी का नाम और अहभताऐं ब़िे अिरों में)
...........................................................................................................................................................
(रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी का पूरा पता)
प्रमाजणत करते ह , दक हमारी सद्भावनापूवभक बनाई गई राय के अनुसार
..........................................................................................................................................................
(गभभवती स्त्री का नाम ब़िे अिरों में )
जनवासी
.......................................................................................................................................................
(गभभवती स्त्री का पूरा पता, ब़िे अिरों में)
के बीस सप्ताह से अजधक लेदकन चौबीस सप्ताह तक के गभभ का समापन करना जनम्नजलजखत जविेष पररजस्ट्र्जतयों* के अंतगभत
आवयक है ।
*बीस सप्ताह से अजधक, चौबीस सप्ताह तक गभभ क े समापन क े जलए प्ररुप )क (से )छ (में िी गयी पररजस्ट्र्जतयों को जवजनीिभष्ट
करें :
(क) यौन हमले या बलात्संग या कौर्टुजम्बक व्यजभचार क े उत्तरिीवी ।
(ख) अल्पवय ।
(ग) गभाभवस्ट्र्ा क े िौरान वैवाजहक प्राजस्ट्र्जत में पररवतभन (वैधव्य या जववाह-जवच्छेि) ।
(घ) िारीररक अिमताओं वाली जस्त्रयां (दिव्यांगिन अजधकार अजधजनयम, 2016 (2016 का 49) क े अधीन
अजभकजर्त मानिंडों क े अनुसार प्रमुख जनःििता) ।
(ङ) मानजसक रूप से रुग्ण स्त्री जिसक े अन्द्तगभत मानजसक मन्द्िता भी है ।
(च) भ्रूणीय जवक ृ जत का इसक े िीवन क े सार् असंगत होने का सारवान् िोजखम है या यदि जििु उत्पन्न होता है तो वह
ऐसी िारीररक या मानजसक असामान्द्यताओं से पीज़ित हो सकता है जिससे वह गंभीर रूप से अिम हो ।
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 7
(छ) मानवीय जस्ट्र्जतयों या आपिा या आकजस्ट्मकता की पररजस्ट्र्जतयों में गभाभवस्ट्र्ा वाली स्त्री, िैसा दक सरकार द्वारा
घोजषत दकया िाए ।
हम यह सूचना िेतें ह दक हमने जनीिभष्ट स्त्री, जिनका अस्ट्पताल/ अनुमोदित स्ट्र्ान के िाजखला रजिस्ट्र्टर में
िम संख्यांक .............................. है, के गभभ का समापन दकया है ।
रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी क े हस्ट्तािर
रजिस्ट्रीक ृ त जचदकत्सा व्यवसायी क े हस्ट्तािर
स्ट्र्ान
तारीख
रर्टप्पण: यह अवधारण करने के जलए दक क्या उसक े गभभ के बने रहने से गभभवती स्त्री के िारीररक अर्वा मानजसक स्ट्वास्ट््य
को गंभीर िजत पहुंचेगी, उस स्त्री की वास्ट्तजवक या युजियुि पूवभ पररजस्ट्र्जतयों को ध्यान में रखा िाए ।
[फा. सं एम-12015/16/2021-एमसीएच]
डॉ पारर्टबंडला अिोक बाबू, संयुि सजचव
रर्टप्पण: गभभ का जचदकत्सीय समापन जनयम 2003, भारत क े रािपत्र असाधारण भाग II, खंड 3, उपखंड (i) क े अजधसूचना
संख्यांक सा .का.जन . 485 (अ) में तारीख 13 िून , 2003 को प्रकाजित दकया गया र्ा।
MINISTRY OF HEALTH AND FAMILY WELFARE
NOTIFICATION
New Delhi, the 12th October, 2021
G.S.R 730(E). — In exercise of the powers conferred by section 6 of the Medical Termination of Pregnancy Act,
1971 (34 of 1971), the Central Government hereby makes the following rules to amend the Med ical Termination of
Pregnancy Rules, 2003, namely:-
1. (1) These rules may be called the Medical Termination of Pregnancy (Amendment) Rules, 2021.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Medical Termination of Pregnancy Rules, 2003 (herein after referred to as the said rules), in rule 2, after sub -
rule (e), the following sub-rule shall be inserted, namely:-
‘(f) “Medical Board” means the Medical Board constituted under sub-section (2C) of section 3 of the Act.’.
3. After rule 3 of the said rules, the following rules shall be inserted, namely: -
“ 3A. Powers and functions of Medical Board.—For the purposes of section 3,—
(a) the powers of the Medical Board shall be the following, namely:-
(i) to allow or deny termination of pregnancy beyond twenty -four weeks of gestation period under sub -section
(2B) of the said section only after due consideration and ensuring that the procedure would be safe for the
woman at that gestation age and whether the foetal malformation has substantial risk of it being incompatible
with life or if the child is born it may suffer from such physical or mental abnormalities to be seriously
handicapped;
(ii) co-opt other specialists in the Board and ask fo r any additional investigations if required, for deciding on the
termination of pregnancy;
8 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
(b) the functions of the Medical Board shall be the following, namely :-
(i) to examine the woman and her reports, who may approach for medical termination of preg nancy under sub -
section (2B) of section 3;
(ii) provide the opinion of Medical Board in Form D with regard to the termination of pregnancy or rejection of
request for termination within three days of receiving the request for medical termination of pregnan cy under
sub-section (2B) of section 3;
(iii) to ensure that the termination procedure, when advised by the Medical Board, is carried out with all safety
precautions along with appropriate counselling within five days of the receipt of the request for medi cal
termination of pregnancy under sub-section (2B) of section 3.
3B. Women eligible for termination of pregnancy up to twenty-four weeks.—
The following categories of women shall be considered eligible for termination of pregnancy under clause (b) of sub -
section (2) Section 3 of the Act, for a period of up to twenty-four weeks, namely:-
(a) survivors of sexual assault or rape or incest;
(b) minors;
(c) change of marital status during the ongoing pregnancy (widowhood and divorce);
(d) women with physical disabilities [maj or disability as per criteria laid down under the Rights of Persons with
Disabilities Act, 2016 (49 of 2016)];
(e) mentally ill women including mental retardation;
(f) the foetal malformation that has substantial risk of being incompatible with life or if the chi ld is born it may
suffer from such physical or mental abnormalities to be seriously handicapped; and
(g) women with pregnancy in humanitarian settings or disaster or emergency situations as may be declared by
the Government.” .
4. In rule 4 of the said rules,—
(a) in clause (c), in sub -clause (ii), for the words “twenty - weeks”, the words “twenty – four weeks” shall be
substituted;
(b) after clause (c), the following clause shall be inserted, namely:-
“(ca) A Registered Medical Practitioner shall have the fo llowing experience and training for conducting
termination of pregnancy upto nine weeks of gestation period by medical methods of abortion, namely: -
(i) experience at any hospital for a period of not less than three months in the practice of obstetrics and
gynaecology; or
(ii) has independently performed ten cases of pregnancy termination by medical methods of abortion under
the supervision of a Registered Medical Practitioner in a hospital established or maintained, or a training
institute approved for this purpose, by the Government.”.
5. After rule 4 of the said rules, the following rule shall be inserted, namely:-
“4A. (1) For the purposes of sub -section (2A) of section 3 of the Act, the opinion of Registered Medical Practitioner
which is required for termination of pregnancy at different gestation ages shall be the following, namely: -
(a) till nine weeks of gestation period, by Medical Methods of Abortion: Registered Medical Practitioner eligible
under clauses (a), (b), (c), (ca) and (d) of rule 4;
(b) till twelve weeks of gestation period, by surgical method: Registered Medical Practitioner
eligible under clauses (a), (b), (c) and (d) of rule 4;
(c) beyond twelve weeks till twenty weeks of gestation period: Registered Medical Practitioner
eligible under clauses (a), (b) and (d) of rule 4;
(2) For the purposes of sub-section (2A) of section 3 of the Act, the opinion of two Registered Medical Practitioners
eligible under clauses (a), (b) and (d) of rule 4, which is required for terminat ion of pregnancy beyond twenty
weeks till twenty-four weeks of gestation period, shall be in Form E.
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 9
(3) For the purposes of sub -secion (2B) of section 3, the opinion for medical termination of pregnancy beyond
twenty-four weeks gestation period: Shall b e given by a Medical Board duly constituted by the respective State
Government or Union territory Administration at approved facilities and two Registered Medical Practitioner s
eligible under clauses (a), (b) and (d) of rule 4, shall perform the terminatio n of pregnancy based on the decision of
such Medical Board.”.
6. In rule 5 of the said rules, in sub-rule (1), in clause (ii),—
(A) for the figures and word “20 weeks”, the words “twenty-four weeks” shall be substituted;
(B) for the words “for transportation; and”, the words “for transportation;” shall be substituted;
(C) for the words “Government for India from time to time.”, the words “the Central Government from time to time;
and” shall be substituted;
(D) after sub-clause (c), the following shall be inserted, namely:-
“in case of termination beyond twenty-four weeks of pregnancy:-
(a) an operation table and instruments for performing abdominal or gynaecological surgery;
(b) anaesthetic equipment, resuscitation equipment and sterilisation equipment;
(c) availability of drugs, parental fluids and blood for emergency use, as may be notified by the Central
Government from time to time; and
(d) facilities for procedure under ultrasound guidance.”.
(E) in the Explanation, for the words “seven weeks”, the words “nine weeks” shall be substituted.
7. For Form A of the said rules, the following Form shall be substituted, namely: -
“FORM A
(See sub-rule (2) of rule 5)
FORM OF APPLICATION FOR THE APPROVAL OF A PLACE UNDER CLAUSE (b) OF SECTION 4 OF
THE ACT
Category of approved place:
(A) Pregnancy can be terminated upto twelve weeks
(B) Pregnancy can be terminated upto twenty-four weeks
(i) Name of the place (in capital letters):
(ii) Address in full:
(iii) Non-Government or Private or Nursing Home or Other Institutions:
(iv) State, if the following facilities are available at the place:
CATEGORY A
(i) Gynaecological examination or labour table.
(ii) Resuscitation equipment.
(iii) Sterilisation equipment.
(iv) Facilities for treatment of shock, including emergency drugs.
(v) Facilities for transportations, if required.
CATEGORY B
(i) An operation table and instruments for performing abdominal or gynaecological surgery.
(ii) Drugs and parental fluids in sufficient supply for emergency cases.
(iii) Anaesthetic equipment, resuscitation equipment and sterilization equipment.
Place:
Date: Signature of the owner for the place.”.
8. After Form C of the said rule, the following Forms shall be inserted, namely: -
10 THE GAZETTE OF INDIA : EXTRAORDINARY [PART II—SEC. 3(i)]
“Form D
(See sub-clause (ii) of clause (b) of rule 3A)
Report of the Medical Board for Pregnancy Termination Beyond 24 weeks
Details of the woman seeking termination of pregnancy:
1. Name of the woman
2. Age:
3. Registration/Case Number:
4. Available reports and investigations:
S.No Report Opinion on the findings
5. Additional Investigations (if done):
S.No Investigations done Key findings
6. Opinion by Medical Board for termination of pregnancy:
a) Allowed
b) Denied
Justification for the decision:
7. Physical fitness of the woman for the termination of pregnancy:
a. Yes
b. No
Members of the Medical Board who reviewed the case:
S.No Name Signature
Date and Time:………….
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 11
FORM E
Opinion Form of Registered Medical Practitioners
(For gestation age beyond twenty weeks till twenty-four weeks)
[See sub-rule (2) of rule 4A]
I_________________________________________________________________________________ __________
(Name and qualifications of the Registered Medical Practitioner in block letters)
____________________________________________________________________________________________
(Full address of the Registered Medical Practitioner)
I_________________________________________________________________________________ __________
(Name and qualifications of the Registered Medical Practitioner in block letters)
__________________________________________________________________________________ __________
(Full address of the Registered Medical Practitioner)
hereby certify that we are of opinion, formed in good faith, that it is necessary to terminate the pregnancy of
______________________________________________________________________ ____________________
(Full name of pregnant woman in block letters)
resident of_______________________________________________________________________ __________
(Full address of pregnant woman in block letters)
which is beyond twenty weeks but till twenty-four weeks under special circumstances as given below*.
*Specify the circumstance(s) from (a) to (g) appropriate for termination of pregnancy beyond twenty weeks till
twenty-four weeks:
(a) Survivors of sexual assault or rape or incest
(b) Minors
(c) Change of marital status during the ongoing pregnancy (widowhood and divorce)
(d) Women with physical disabilities [ major disability as per criteria laid down under the Rights of Persons with
Disabilities Act, 2016 (49 of 2016)]
(e) Mentally ill women including mental retardation
(f) The foetal malformation that has substantial risk of being incompatible with life or if the child
is born it may suffer from such physical or mental abnormalities to be seriously handicapped
(g) Women with pregnancy in humanitarian settings or disaster or emergency situations as declared by
Government
We hear by give intimation that we terminated the pregnancy of the woman referred to above who bears the Se rial No.
______________________ in the Admission Register of the hospital / approved place.
Signature of the Registered Medical Practitioner
Signature of the Registered Medical Practitioner
Place:
Date:
Note: Account may be taken of the pregnant woman’ s actual or reasonably foreseeable environment in determining
whether the continuance of her pregnancy would involve a grave injury to her physical or mental health. “.
[F. No. M-12015/16/2021-MCH]
Dr. PATIBANDLA ASHOK BABU, Jt. Secy.
Note:- The Medical Termination of Pregnancy Rules, 2003 were published in the Gazette of India, Extraordinary,
Part II, section 3, sub-section (i) vide notification number G.S.R. 485(E), dated the 13 th June, 2003.
Uploaded by Dte. of Printing at Government of India Press, Ring Road, Mayapuri, New Delhi-110064
and Published by the Controller of Publications, Delhi-110054.
MANOJ
KUMAR VERMA
Digitally signed by MANOJ
KUMAR VERMA
Date: 2021.10.12 23:04:14
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