Bombay HC Directs Consideration of Separate Registration List Potentially Requiring Transplant - (05 May 2025)
LAW OF MEDICINE
Bom HC has observed that human need for an organ transplant is facet of right to life as guaranteed under Article 21 of COI. The Court also directed State to consider whether separate registration facility could be provided to those patients, who in future would imminently require organ transplant.
Tags : BOMBAY HIGH COURT SEPARATE REGISTRATION LIST TRANSPLANT
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