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Delhi Consumer Commission Imposes Fine of Rs. 25 Lakh for Medical Negligence on Hospital and Doctors - (29 Sep 2016)

Delhi Consumer Commission has directed a private hospital and two orthopaedics to pay Rs. 25 lakh as compensation to a patient who had suffered 40 per cent disability on his left leg due to medical negligence.

Tags : DELHI CONSUMER COMMISSION   MEDICAL NEGLIGENCE  

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