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Medical Termination of Pregnancy Act, 1971 5. Sections 3 and 4 when not to apply.- (1) The provisions of Sec.4 and so much of the provisions of sub-section -(2) of Sec. 3 as relates to the length of the pregnancy and the opinion of not less than two registered medical the termination of a pregnancy by the registered medical practitioner in 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. (2) Notwithstanding anything contained in the Indian Penal Code (45 of 1860), 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 Provisions of Cl . (d) of Sec 2 as relate to the possession, by a registered medical practitioner, of experience or training in gynecology and obstetrics shall not apply.    |
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