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SC Issues Contempt Notices to States/UTs for Ignoring ICU/CCU Healthcare Standards Orders - (15 Oct 2025)

CONTEMPT OF COURT

SC issued contempt notices and summoned the Additional Chief Secretary or senior-most health officials of 28 States and Union Territories for their casual failure to comply with its orders on framing uniform standards for Intensive Care Units (ICUs) and Critical Care Units (CCUs) across the country.

Tags : CONTEMPT   HEALTHCARE   NOTICES  

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