Report No. 196

Other States in US:

Living wills are recognized bylaw in 40 States in US. For example in Arkansas, it is governed by the 'Rights of Terminally Ill or Permanently Unconscious Act. (ACA, 20-17-201). One must be 18 years or older to execute a will. One must sign the document or if physically unable, direct another to sign. Two witnesses are necessary.