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SC Explains What Constitutes ‘Best Interests’ of Patient in Vegetative State for Passive Euthanasia - (12 Mar 2026)

CONSTITUTION

Supreme Court stated that a patient’s best interests must guide decisions on withholding or withdrawing medical treatment. It noted that if treatment is futile, provides no therapeutic benefit, and only prolongs suffering, this can favor withdrawal of life support in the patient’s best interests.

Tags : PATIENT   VEGETATIVE STATE   PASSIVE EUTHANASIA  

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