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Allahabad High Court: Giving Consent for Surgery Implies Giving Consent to its Implications Also - (16 Sep 2019)

LAW OF MEDICINE

Allahabad High Court has quashed criminal proceedings for medical negligence against two doctors and opined that risk was always involved and when the patient or the family members give consent for being operated then it implies that they give consent for such kind of operation to be conducted and to bear the consequences.

Tags : ALLAHABAD HIGH COURT   SURGERY  

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