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Tel. HC: Wife of Man in Vegetative State Appointed as Legal Guardian of His Property - (15 Jul 2024)

FAMILY

Telangana High Court on a writ petition that was filed raising the parens patriae jurisdiction of the Court, has appointed the wife of a man in a vegetative state as his legal guardian.

Tags : TELANGANA HIGH COURT   PARENS PATRIAE   VEGETATIVE STATE   LEGAL GUARDIAN  

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