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Chhattisgarh HC: Self-Preservation is Facet of Right to Health Under Article 21 - (24 Jan 2022)

CONSTITUTION

Chhattisgarh High Court has held that self-preservation is a facet of the right to health, a fundamental right under Article 21 of the Constitution of India, directing the authority to consider the request of the petitioner for post-facto medical reimbursement.

Tags : CHHATTISGARH HIGH COURT   SELF-PRESERVATION  

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