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CIVIL - Kerala HC Issues Guidelines for Appointment of Guardian to Patients Lying in State of Coma - (21 Feb 2019)

CIVIL

Kerala High Court has observed that no specific provision is available in any Statutes to deal with procedure for such appointment of Guardian to a victim lying in comatose state and issued guidelines to deal with procedure for appointment of Guardian to a patient lying in comatose state.

Tags : KERALA HIGH COURT   APPOINTMENT OF GUARDIAN TO PATIENTS LYING IN STATE OF COMA  

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