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Calcutta HC Seeks Affidavit from State on Steps Taken in Plea Regarding Burial Of COVID-19 Patient - (20 Apr 2020)

LAW OF MEDICINE

Calcutta High Court has considered a Petition claiming that the burial in the graveyard of the dead body of a COVID-19 casualty without the death certificate is derogatory to the World Health Organization guidelines on "Infection Prevention and Control for the Safe Management of a Dead Body in the Context of COVID-19.

Tags : CALCUTTA HIGH COURT   BURIAL OF COVID-19 PATIENT  

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