Bom HC | Inflated charges for PPE Kits by private hospitals and nursing homes; State to file reply
Bombay High Court: A Division Bench of Dipankar Datta, CJ and Sarang V. Kotwal, J., took up a matter highlighting the concern
nursing homes
Ensure smooth functioning of private clinics and nursing homes without any hindrances: MHA to States and UTs
MHA writes to States: Any restrictions on the movement of medical professionals and para-medical staff can lead to severe constraints in rendering
Coordination Committees to submit compliance report on maintenance of mental asylums and nursing homes
Supreme Court: In the petition dealing with the welfare of the mentally ill persons, the Court said that the Persons with Disabilities