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MP HC: Rejection of Application to Donate Kidney to Ailing Son Not Sustainable - (17 Feb 2022)

CIVIL

Madhya Pradesh High Court has held that the rejection of an application, moved by the Petitioner/mother to donate her kidney to her ailing son, by the Respondent/Hospital on the ground of non-issuance of the NOC by her husband was not sustainable.

Tags : MADHYA PRADESH HIGH COURT   APPLICATION TO DONATE KIDNEY  

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