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Bom HC: Pre-Condition of Complaint Can’t be Insisted by Hospitals to Provide Care to Pregnant Minor - (12 Apr 2024)

LAW OF MEDICINE

Bombay High Court while directing State Government to provide medical care to a pregnant minor girl who didn’t file complaint against her minor partner, has held that hospitals cannot insist upon the condition of registration of police complaint to provide medical treatment.

Tags : BOMBAY HIGH COURT   MEDICAL CARE   PREGNANT   POLICE COMPLAINT  

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