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Gauhati HC: Undertrial Can’t Seek Private Hospital Treatment When Same is Available in Govt Hospital - (11 Jan 2023)

CRIMINAL

Gauhati High Court has held that fundamental right to seek medical treatment can’t be interpreted and extended to get undertrial treated in a private hospital of his own choice, while such kind of treatment is available in the government Hospitals.

Tags : GAUHATI HIGH COURT   UNDERTRIAL   PRIVATE HOSPITAL   MEDICAL TREATMENT  

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