Apex Court Upholds States’ Policies on Compulsory Service of Doctors in Rural Areas - (21 Aug 2019)
SERVICE
Apex Court has ruled that doctors across the country are bound by the compulsory bonds executed by them at the time of their admissions in post-graduate and super speciality medical courses. The Court ruled in favour of the policy of various State Governments to have compulsory bonds to be executed by the doctors before their admissions to PG and super speciality courses.
Tags : APEX COURT COMPULSORY SERVICE
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