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Karnataka HC Directs to Take Appropriate Necessary Steps for Medical Treatment to Mentally Ill - (13 Jan 2022)

CIVIL

Karnataka High Court has directed the Karnataka State Mental Health Authority to take appropriate and necessary steps for providing proper medical treatment to the mentally ill inmates of rehabilitation centres, aged homes, destitute centres, reception centres, asylums, orphanages centres, etc.

Tags : KARNATAKA HIGH COURT   MEDICAL TREATMENT TO MENTALLY ILL  

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