Medical Termination of Pregnancy Act, 1971

(Act no. 34 of 1971)

Contents
Sections	Particulars
1	Short title. extent and commencement
2	Definitions
3	When pregnancies may be terminated by registered medical practitioners
4	Place where pregnancy may be terminated
5	Sections 3 and 4 when not to apply
6	Power to make rules
7	Power to make regulations
8	Protection of action taken in good faith

[10th August, 1971]

An Act to provide for the termination of certain pregnancies by registered medical practitioners and for matters connected therewith or incidental thereto

Be it enacted by Parliament in the Twenty-second Year of the Republic of India as follows: