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'It's a Miracle', Says Madras HC as Condition of 9-Year-Old Boy Seeking Euthanasia Improves - (25 Oct 2018)

Madras High Court has termed the improvement shown by the 9-year-old boy, whose father sought permission for his passive euthanasia on the ground that the boy has been in persistent vegetative state since birth, a miracle.

Tags : MADRAS HIGH COURT   PASSIVE EUTHANASIA  

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