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Surgeon can't be Held Guilty of Negligence if Patient Passed Away After Reaching Home: P&H HC - (08 Feb 2019)

Punjab and Haryana High Court has quashed a case against a government doctor, opining that he cannot be charged with negligence just because the patient complained of pain and passed away soon after reaching home.

Tags : PUNJAB AND HARYANA HIGH COURT   PATIENT PASSED AWAY AFTER REACHING HOME   NEGLIGENCE  

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