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Karnataka HC Sets Aside Condition Requiring Organ Donor to Obtain Consent from Her Estranged Father - (16 Jul 2020)

LAW OF MEDICINE

Karnataka High Court has set aside a condition imposed on an organ donor by the State Level Authorisation Committee for Organ Transplant requiring her to furnish the consent of her "estranged father" for the intended kidney transplant.

Tags : KARNATAKA HIGH COURT   CONSENT OF ORGAN DONOR  

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