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SC: Charitable Purpose Not Limited to Free Medical Relief - (10 Feb 2023)

CIVIL

Supreme Court has overruled its Division bench judgement in SH Medical Centre Hospital vs State of Kerala & Ors (MANU/SC/0035/2014) to the extent it held that ‘charitable purpose’ meant only ‘relief of the poor and free medical relief’.

Tags : SUPREME COURT   CHARITABLE PURPOSE   FREE MEDICAL RELIEF  

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