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Delhi HC: Treatment Must be Provided in Another Hospital When Referral Hospital is a Covid Facility - (20 May 2021)

CIVIL

Delhi High Court has directed the Delhi Government to ensure that an accused person must be provided the treatment required by approaching an alternative hospital not being a dedicated Covid facility when the same cannot be done in the referral hospital for the reason of it being a 100% dedicated Covid facility.

Tags : DELHI HC   COVID FACILITY  

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