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Bombay HC: Hospitals Can't Detain Patients over Non-Payment of Bills - (06 Apr 2016)

Bombay HC has held that hospitals cannot detain patients for non-payment of bills and said, "If a patient does not pay, it can't be that the hospital detains him. It is an offence. It is unauthorised detention. In such case criminal law will have to be set in motion” .

Tags : BOMBAY HC   NON-PAYMENT OF BILLS   HOSPITALS  

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