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Report No. 42 121. Omission of section 310 and 311.- Sections 310 and 311 of the Code shall be omitted. 122. Amendment of section 312.- In section 312 of the Code.- (a) the following proviso shall be inserted, namely.- Provided that it shall not be an offence under this section if the miscarriage is caused within three months of the commencement of pregnancy by a registered medical practitioner with the consent of the woman. (b) for the Explanation, the following Explanation shall be substituted, namely.- Explanation.- A woman who causes herself to miscarry when she has been pregnant for more than three months is within the meaning of this section. 123. Amendment of section 313.- In section 313 of the Code, for the words "imprisonment for life or with imprisonment of either description for a term which may extend to ten years" the words "rigorous imprisonment for a term which may extend to ten years" shall be substituted. 124. Substitution of new section for section 317.- For section 317 of the Code, the following section shall be substituted, namely.- "317. Exposure and abandonment of child under five years, by parent or person having care of it.- Whoever, being the father or mother of a child under the age of five years, or having the care of such child, shall expose or leave such child in any place with the intention of wholly abandoning such child, shall, if such act endangers or is likely to endanger, the life of the child or permanently injures, or is likely to permanently injure, the health of the child, be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both." 125. Substitution of new section for section 318.- For section 318 of the Code, the following section shall be substituted, namely.- "318. Failure to provide necessaries of life.- Whoever, being legally bound to provide the necessaries of life to any person, fails without lawful excuse to do so, knowing that such failure will endanger the life, or seriously impair the health, of that person, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both."    |
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