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Madras HC Directs State to Pay Compensation to Husband of Woman Who Died - (02 Jul 2021)

CIVIL

Madras High Court has directed the State Government to pay Rs. 5,00,000/- compensation to the husband of a woman who died due to non-availability of ambulance at a Primary Health Centre (PHC) and the resultant delay in shifting her to the Medical College for proper treatment.

Tags : MADRAS HIGH COURT   COMPENSATION TO HUSBAND OF WOMAN WHO DIED  

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