J&K&L HC: Medical Negligence Can Only be Gauged by Experts - (28 Dec 2022)
CRIMINAL
Jammu & Kashmir & Ladakh High Court has observed that it is a settled legal position that only field experts can certify whether there was any negligence on part of the doctor or not.
Tags : JAMMU & KASHMIR & LADAKH HIGH COURT MEDICAL NEGLIGENCE FIELD EXPERT DOCTOR
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