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Manipur HC Asks State to Take Necessary Punitive Action Against Hospitals Denying Treatment - (10 Jun 2021)

CIVIL

Manipur High Court has asked the State Government to take necessary punitive action against such erring hospitals/medical establishments that deny treatment to patients requiring emergency medical care due to serious illness or owing to accidents, on the ground that priority is given only to Covid-19 patients.

Tags : MANIPUR HIGH COURT   HOSPITALS DENYING TREATMENT  

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