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SC: Death Due to COVID Should be Specifically Mentioned in Death Certificate - (01 Jul 2021)

CIVIL

Supreme Court has clarified that a death certificate issue in respect of a COVID fatality must clearly specify the cause of death as COVID itself. Also, if a person has died due to any other complications or disease due to COVID, then also the death certificate should specifically mention the cause of death as COVID.

Tags : SUPREME COURT   DEATH CERTIFICATE  

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