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NCDRC: Doctors Not Liable for Negligence as Long as They Follow Acceptable Practices - (28 Dec 2022)

CONSUMER

National Consumer Dispute Redressal Commission (NCDRC) has held that as long as doctor follows practice acceptable to the medical profession of that day, he cannot be liable for negligence simply because things went wrong from mischance or through an error of judgement.

Tags : NATIONAL CONSUMER DISPUTE REDRESSAL COMMISSION   DOCTORS   NEGLIGENCE  

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