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P&H HC: Conception of Pregnancy Post Tubectomy Not Medical Negligence - (21 Jul 2020)

LAW OF MEDICINE

Punjab and Haryana High Court has held that the doctor performing tubectomy, at the time of child delivery, cannot be attributed medical negligence merely because she did not explain that the tubes would regress to their normal size after the delivery, and that during the regress, the tubes are likely to slip, thereby exposing chance of further pregnancy.

Tags : PUNJAB AND HARYANA HIGH COURT   PREGNANCY POST TUBECTOMY NOT MEDICAL NEGLIGENCE  

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