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Union of India - Section

Section 13 in The Mental Healthcare Act, 2017

13. Liability of medical health professional in relation to advance directive.

(1)A medical practitioner or a mental health professional shall not be held liable for any unforeseen consequences on following a valid advance directive.
(2)The medical practitioner or mental health professional shall not be held liable for not following a valid advance directive, if he has not been given a copy of the valid advance directive.