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Supreme Court Expresses Disinclination Towards Entertaining Plea of Euthanasia - (21 Aug 2024)

LAW OF MEDICINE

Supreme Court while hearing a plea for euthanasia, of a man suffering from diffuse axonal injury with Permanent Vegetative state, Quadriplegia with 100% disability, has rejected the plea and observed that it was not a case fit for passive euthanasia.

Tags : SUPREME COURT   100% DISABILITY   EUTHANASIA  

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