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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2) in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

(2)If an offence under Chapter IV of this Act leads to the death of an injured victim, it shall beconsidered to be a case of medical negligence and criminal proceedings may be initiated against thehospital.