Section 2(f) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
(f)'Emergency situations’ means a medical condition manifesting itself by symptoms of sufficient severity of such a nature that the absence of immediate medical attention could reasonably place the health and life of the person affected to risk or serious impairment to bodily functions or serious dis-function of any organ or part of the body;
