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SC Sets Up Secondary Medical Board to Assess Passive Euthanasia Plea of Man in Vegetative State - (12 Dec 2025)

LAW OF MEDICINE

Supreme Court has directed the AIIMS Director to form a Secondary Medical Board to evaluate whether passive euthanasia may be allowed for a 32-year-old man who has been in a vegetative state for 12 years after a fall.

Tags : SECONDARY MEDICAL BOARD   PASSIVE EUTHANASIA   VEGETATIVE STATE  

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