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Supreme Court: Patients Cannot Claim Unproven Medical Treatments as a Matter of Right - (02 Feb 2026)

LAW OF MEDICINE

Supreme Court ruled that stem cell therapy for autism spectrum disorder cannot be claimed as a patient’s right, disapproved its use as standard treatment, and held that doctors or clinics offering such unscientific therapy engage in medical malpractice.

Tags : PATIENTS   MEDICAL TREATMENTS   RIGHT  

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