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SC Simplifies 2018 Guidelines on Living Will/Advance Directive - (06 Feb 2023)

CONSTITUTION

Supreme Court while considering an application by the Indian Council for Critical Care Medicine, has modified directions relating to advance medical directives, or living wills issued in a 2018 judgement that had recognised the right to die with dignity as part of the right to live with dignity.

Tags : SUPREME COURT   LIVING WILL/ADVANCE DIRECTIVE   RIGHT TO DIE  

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