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Karnataka HC Issues Notice on PIL Questioning Prohibition from Use of ECT as Therapy - (03 Sep 2021)

LAW OF MEDICINE

Karnataka High Court has ordered issue of notice to the Central government on a PIL petition questioning the validity of prohibition imposed on the medical practitioners, including psychiatrists in the Mental Healthcare Act, 2017, from using electroconvulsive therapy (ECT) as a form of treatment on persons with mental illness.

Tags : KARNATAKA HIGH COURT   PROHIBITION FROM USE OF ECT AS THERAPY  

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