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Mad. HC: State Bound to Take Care of Adults With Mental Health Illness and No Family Support - (12 Jun 2024)

HUMAN RIGHTS

Madras High Court while directing the State to provide lifelong accommodation and medicare to a 20 year old mentally disabled man, has observed that parens patrie jurisdiction of the State can be extended even to adults suffering from mental disability who lack family support.

Tags : MADRAS HIGH COURT   PARENS PATRIE JURISDICTION   MENTAL HEALTH ILLNESS  

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