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18. Women and children infected with HIV or AIDS. (1) The Central Government shall lay down guidelines for care, support and treatment of children infected with HIV or AIDS. (2) Without prejudice to the generality of the provisions of sub-section (1)and notwithstanding anything contained in any other law for the time being in force, the Central Government, or the State Government as the case may be, shall take measures to counsel and provide information regarding the outcome of pregnancy and HIV-related treatment to the HIV infected women. (3) No HIV positive woman, who is pregnant, shall be subjected to sterilisation or abortion without obtaining her informed consent.    |
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