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The present case show that the husband of the petitioner had contracted COVID-19 and was admitted in the hospital on 25-04-2021 and his health condition did not improve thereafter, and he passed away after two months in the hospital itself only due to COVID-19 complications.
Medical profession deals with life of people and any compromise on merit would have a delirious effect
The Supreme Court viewed that it would be appropriate if the Union Government engages with all the State governments and Union Territories to ensure that a uniform national policy is formulated with sufficient leeway for the States and UTs to make adjustments, based on the prevailing conditions in their territories.
Union Cabinet Cabinet approves National Green Hydrogen Mission The Union Cabinet has approved National Green Hydrogen Mission. The initial outlay for the
On 20-01-2023, the Ministry of Health and Family Welfare notified the Food Safety and Standards (First Amendment) Rules, 2022, to further amend
Bombay High Court: While addressing a case relating to confidentiality agreement breach, the Division Bench of Arif S. Doctor and K. R.
On 30-09-2022, the Central Government, after consultation with the Drugs Technical Advisory Board, notified Medical Devices (Fifth Amendment) Rules, 2022
The Central Government has notified the Assisted Reproductive Technology (Regulation) Rules, 2022 in order to regulate the functioning of Assisted Reproductive Technology
Given the current COVID – 19 Pandemic, it is crucial that various stakeholders involved in activities of Media Production take suitable measures
A Memorandum of Understanding (MoU) was signed today between the Department of Social Justice, Ministry of Social Justice and Empowerment and National