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Allahabad High Court: Medical Grant A Fundamental Right Under Article 21 of Constitution of India - (29 Jan 2024)

CONSTITUTION

Allahabad High Court while directing the State to pay additional compensation to mother-son duo who suffered acid attack injuries, has held that medical grant is a part of fundamental right under Article 21 of the Constitution of India.

Tags : ALLAHABAD HIGH COURT   MEDICAL GRANT   ARTICLE 21 OF CONSTITUTION  

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