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Madras HC Issue Directives to Health Secretary on Issuance of Post-Mortem Certificates - (08 Sep 2015)

Madras High Court has directed Health Secretary to consider representation made by an advocate to make sure that government hospital across State forward post-mortem certificates to jurisdictional police as well as relatives of deceased within two days from day on which they conduct autopsy.

Tags : MADRAS HIGH COURT  HEALTH SECRETARY  

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