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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(2)(b) in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013

(b)Right to get informed consent before anaesthesia, blood and blood product transfusions and invasive/high risk procedures/ treatment, risks, benefit, alternatives if any and as to who shall perform the requisite procedure. Informed consent includes information in a language and in manner that the patient can understand; can take risks and benefits; alternatives available and requisite procedures to be performed accordingly;