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Guj. HC: Preference to Domiciled Residents in Cadaveric Organ Transplant is Unconstitutional - (22 Nov 2022)

LAW OF MEDICINE

Gujarat High Court while observing that denial of medical treatment to the petitioners who are not domiciles of Gujarat is illegal, has declared unconstitutional State government's policy giving priority to persons domiciled in Gujarat for the purpose of cadaveric organ transplant.

Tags : GUJARAT HIGH COURT   ORGAN TRANSPLANT   DOMICILE  

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