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Kerala HC Takes Suo Moto Cognizance of Unaffordability of Patented Life-Saving Medicines - (19 Sep 2022)

CIVIL

Kerala High Court while taking suo moto cognizance of the unaffordability of patented life-saving medicines, following the death of petitioner during the pendency of the proceedings, has observed that the unfortunate incident should not result in the cause disposed by the petitioner to go in vain.

Tags : KERALA HIGH COURT   SUO-MOTO   LIFE-SAVING DRUG  

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